Section 28(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)If an order is made by any Court for the attachment of the produce of a tenancy or of any part of a tenancy, the landowner may apply to the Revenue Officer by whom the attachment is to be or has been made to sell the produce and pay to him out of the proceeds of the sale thereof the amount or value of -(a)any rent which has fallen due to him in respect of the tenancy within the year immediately proceeding the application; and(b)the rent which will be falling due after the harvesting of the produce and is chargeable against it.
