Section 32(1) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(1)The amount shall be deposited by the tenant with the Land Reforms Officer in lump sum or in such number of instalments as may be determined by the Land Reforms Officer under [sub-section (5) of section 104.] [Substituted for the figure '4' vide Notification No. 10-5/75-III Revenue B, dated 3-1-1984, published in R.H.P., Extraordinary, dated 21-1-1984, p. 85.] The Land Reforms Officer will pay the same to the landowner whose rights, title and interests are extinguished. In case there are more than one landowners the amount shall be paid in accordance with their respective shares. In case of amount payable to the State Government, the Land Reforms Officer shall deposit the same into the Government Treasury or Sub-treasury, as the case may be, under relevant Head of Account.
