Section 7 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
7. The question of compensation must be decided in all ejectment and enhancement of rent suits.
- The provisions of section 51 of the H.P. Tenancy and Land Reforms Act, 1972 by which the Court is required to direct the tenant to file a statement of his claim, if any, to compensation for improvements or for disturbance and of the grounds thereof, are obligatory as mentioned in paragraph 804 of the Land Administration Manual, and should be observed in all suits brought by tenants to contest liability to ejectment or by landowners to eject tenants or enhance their rent.
