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State of Himachal Pradesh - Section

Section 54 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

54. Form of compensation.

(1)The compensation shall be made by payment in money, unless the parties agree that it be made in whole or in part by the transfer of land or in some other way.
(2)If the parties so agree, the Court or Revenue Officer shall make an order accordingly.