Section 106 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
106. Claims for compensation and determination of such claims.
(1)The Land Reforms Officer, as soon as may be after the determination of the [amount] [Substituted for the words 'amount of compensation' by section 18 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] under this Chapter, shall cause to be published in the prescribed manner in the estate a notice requiring all persons claiming an interest in the total [amount] [Substituted for tire word 'compensation' by ibid.] in respect of the lands of any tenancy to file before him a statement within a period of six months from the date of publication of the notice:Provided that the Land Reforms Officer may, in suitable cases, extend the period within which such claim may be made.(2)[ If the amount payable relates to the land mortgaged with a bank, or other lending institution or agency, then the priority of claiming such amount against mortgage money shall be that of the bank, lending institution or agency, as the case may be] [Clause (2) inserted by ibid.].
