Section 107 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
107. Reference to Civil Court.
- Where any dispute arises between persons claiming [amount] [Substituted for the word 'compensation' by section 19 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] the Land Reforms Officer shall require them to refer their claims to a competent Civil Court for adjudication.
