Section 36(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)If the holding or tenancy to which a lease, mortgage or other encumbrance is transferred under sub-section (1) is of less market value than the original holding from which it is transferred, the lessee, mortgagee or other encumbrancer, as the case may be. shall subject to the provision of section 45 be entitled to the payment of such compensation by the owner of the holding, or as the case may be the tenant as the Consolidation Officer may determine.
