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State of Himachal Pradesh - Section
Section 3 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
3.
The Collectors should impress upon the Revenue Officers of their districts, that the provisions of the H.P. Tenancy and Land Reforms Act are worked considerately. When a landowner seeks to eject a tenant because of an unsatisfied decree of arrears of rent a class of case in which the law is sometimes mechanically enforced the provisions of sub-section (2) of section 39 should be sympathetically applied. In all such cases, the Revenue Officer concerned should cause the defaulting tenant served with a notice to appear before him personally. On his appearance, the tenant should be clearly warned-of the danger of his ejectment. If the difference between the arrears of rent due and the value of the tenant's right is great, the Revenue Officer should endeavour to effect some compromise between the parties. The form of notice required to be served on the tenant is prescribed below:Notice Issued By A.B. Assistant Collector Of The District.........................Notice of ejectment issued pursuant to the provisions of sub-section (1) of section 39 of the H.P. Tenancy and Land Reforms Act, 1972.| Landowner on whose application this notice is issued. | C.D. (with father's name and residence) |
| Tenancy on whom this notice is to be served. | E.F. (with father's name and residence) |
| Tenancy to which the notice relates. (Give for each fieldincluded in the tenancy its number and its area, also of thetenancy and the estate and tehsil in which situate). |