Section 14 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
14. Preparation of Statement under section 96.
(1)Soon after the mutations have been attested, the Patwari shall prepare a statement estate wise in Form LR2 and submit the same to the Land Reforms Officer concerned. On receipt of the statement the Land Reforms Officer shall issue notice in Form LR3 to the landowners and the tenants who have acquired proprietary rights, asking them to be present before him on the date and place to be mentioned in the notice.(2)The occupancy tenants who have acquired ownership rights or the landowner concerned may file objections, if any, to the Land Reforms Officer regarding the amount proposed to be paid within 15 days of the receipt of the notice.
