Section 26(4) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(4)In case the tenant does not exercise option under sub-rule (2) then the land will be allotted in the following order of preference on payment of 96 times the annual land revenue plus rates and cesses chargeable thereon :-(a)to landless agricultural labourers;(b)to village artisans; and(c)to members of scheduled castes and scheduled tribes.
