Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Himachal Pradesh - Subsection Section 26(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (a)when a landowner refuses to receive, or grant a receipt for any rent payable in money when tendered to him by a tenant;
