Section 110 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
110. Compensation to be deposited in case of minors.
- Where the landowner is a minor the Land Reforms Officer shall cause the [amount] [Substituted for the word 'compensation' by section 19 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] to be deposited with the Collector or in any bank selected in this behalf by the State Government.
