Section 30 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
30. Manner of determination of the amount.
- Immediately after the attestation of the mutation in favour of the tenants the Patwari of the circle shall prepare a statement, in Form LRVIII showing the non-occupancy tenants who have acquired proprietary rights as a result of the mutation under rule 28 estate-wise and forward the same to the Land (Reforms) Officer concerned. On receipt of the statement, the Land Reforms Officer shall issue 15 days notice in Form LRIX to the landowners and the tenants concerned to be present before him on the date and place mentioned in the notice. The Land (Reforms) Officer shall hear the parties on the fixed date. In case there are objections from any side, the Land Reforms Officer shall, after a summary inquiry, pass order regarding the determination of the amount, apportionment of the same among the interested landowners.
