Section 95 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
95. Amount payable to the landowner.
- The occupancy tenant shall be liable to pay to the landowner, whose rights have been extinguished under section 94, an amount equal to forty-eight times the land revenue and rates and cesses chargeable in respect of the land the proprietary rights of which vested in him under the said section.[Provided that if the land is subject to a mortgage with a bank the mortgage debt shall be the first charge on the amount payable by the occupancy tenant.] [The proviso inserted by section 14 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
