Section 96 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
96. Rent suits.
- Para 804 of Land Administration Manual and section 51(1) of the H.P. Tenancy and Land Reforms Act, 1972 should be strictly observed and in case no application for grant of compensation is put, in a note should be made by the Court that the tenant was so directed.In suits for enhancement of rent the Revenue Court should invariably state in tabular form in its judgment the area involved and the present land revenue, and cesses, together with the rent or malikana as the case may be. If there has been a recent re-assessment of land revenue the previous land revenue cesses and malikana (if any) should be stated also.
