Section 8 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
8. Decree not to be executed till compensation has been paid.
- In suits to contest liability to ejectment the court is bound if the tenant fails to direct his ejectment by its decree. But, if a Court directs the ejectment of a tenant, it is further bound to determine the amount of compensation due to the tenant and to stay execution of the decree until the landowner pays into Court that amount less any arrears of rent or costs proved to be due to him from the tenant.The subject of compensation for improvements is dealt with in paragraphs 71, 72, 74-78 of the Land Administration Manual.
