Section 30(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The landowner may, instead of, or in addition to giving notice in the manner mentioned in sub-section (2), apply to a Revenue Officer, to cause the notice to be served on the lessee and the Revenue Officer on receiving the cost of service from the landowner, shall cause notice to be served as soon as may be.
