Section 10 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
10. Scale of compensation for disturbance.
- In dealing with the claims of tenants for compensation on account of disturbance, Revenue Officer and Courts should comply with the provisions of section 50 of the H.P. Tenancy and Land Reforms Act, 1972, which prescribes the maximum scale for such compensation. The sum actually awarded is to be determined on the merits of each case.
