Section 111 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
111. Arrears of land revenue to be deducted.
- The arrears of land revenue payable by the landowner for the period before extinguishment of rights, if any, shall be deducted by the Land Reforms Officer from the total [amount] [Substituted for the word 'compensation' by section 19 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] payable to the landowner and credited to the State Government.Jurisdiction
