Section 96(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(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.
