Section 32 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
32. Payment of amount.
(1)The amount shall be deposited by the tenant with the Land Reforms Officer in lump sum or in such number of instalments as may be determined by the Land Reforms Officer under [sub-section (5) of section 104.] [Substituted for the figure '4' vide Notification No. 10-5/75-III Revenue B, dated 3-1-1984, published in R.H.P., Extraordinary, dated 21-1-1984, p. 85.] The Land Reforms Officer will pay the same to the landowner whose rights, title and interests are extinguished. In case there are more than one landowners the amount shall be paid in accordance with their respective shares. In case of amount payable to the State Government, the Land Reforms Officer shall deposit the same into the Government Treasury or Sub-treasury, as the case may be, under relevant Head of Account.(2)Where there is a dispute between the various claimants the amount determined by the Land Reforms Officer and deposited by the tenants shall be kept in the deposit in the Treasury/Sub-Treasury pending adjudication of the case by the competent court or officer, as the case may be.(3)The amount deposited by the tenant shall be paid to the landowner by means of cash payments against receipts.(4)In case the tenants fail to pay the instalments according to the time fixed by the Land Reforms Officer in his order, the landowner shall make an application to the Land Reforms Officer for recovery of the amount due as arrear of land revenue.
