Section 96 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
96. Determination of compensation payable to landowner.
(1)The Land Reforms Officer shall cause to be prepared a statement of occupancy tenants, in a prescribed form giving amount payable therein estate wise, on receipt of the same from the Patwari, and he shall cause a notice to be served, in the prescribed form, to the landowner whose rights have been extinguished under section 94 and to the occupancy tenant concerned, stating therein the area of land vested and the amount proposed therefor, immediately after the appointed day in the manner prescribed.(2)On receipt of the notice, the affected person and in case of his death, his legal representative may prefer his objections, if any, with regard to the amount so proposed within a period of sixty days from the service of the notice:Provided that the Land Reforms Officer may entertain the objections after the expiry of the said period of sixty days, if he is satisfied that the affected person was prevented by sufficient cause from filing the objections within the prescribed time.(3)The Land Reforms Officer, after giving the parties concerned an opportunity of being heard and making such inquiry as may be necessary, shall determine the amount payable by the occupancy tenant to the landowner in accordance with the provisions of the last preceding section, and also apportion the amount thereof amongst the persons entitled, if there be more than one person.(4)Where the amount is payable to a minor or to a person having a limited interest, the Land Reforms Officer may make such arrangements as may be equitable having regard to the interest of the minor, the parties concerned and their reversioners.
