Section 30(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)If the lessee fails to vacate his possession as aforesaid in accordance with the notice, the Revenue Officer may, on application by the landowner, put the landowner in possession of the area under the lease immediately after the harvesting is over and the Revenue Officer may at the cost of the tenant, for this purpose, use such force as may be necessary.[***] [Clause (5) deleted by section 7 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
