Section 16 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
16. Appointment of assessors and procedure of referee.
(1)When a Revenue Officer appoints referee under the last foregoing section, he may give him instructions with respect to the association with himself of any other persons as assessors, the number, qualifications and selection of those assessors, and the procedure to be followed in making the division or appraisement.(2)The referee so appointed shall make the division or appraisement in accordance with any instructions which he may have received from the Revenue Officer under the last foregoing sub-section.(3)Before making the division or appraisement the referee shall give notice to the landowner and the tenant of the time and place at which the division or appraisement will be made, but, if either the landowner or the tenant fails to attend either personally or by agent, the referee may proceed ex-parte.(4)For the purpose of making the division or appraisement, the referee, with his assessors, if any, may enter upon any land on which or into any building in which the produce is.
