Section 98 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
98. Payment of amount.
(1)The amount determined under the foregoing provisions of this Chapter shall either be paid in cash or be deposited with the Land Reforms Officer by the occupancy tenant within a period of three months of the date of the determination of the amount.(2)In case the amount is not so paid or deposited within the aforesaid period, there shall be paid by the occupancy tenant on the amount an interest at the rate of 3 per cent per annum after the expiry of ninety days from the date of determination of compensation:Provided that the Land Reforms Officer may, on the application of the tenant to be made within the aforesaid period, having regard to the amount or for other reasons and after recording his reasons for so doing, allow the occupancy tenant to pay the amount in such half yearly instalments, not exceeding in any case six, as he thinks fit.(3)Where the occupancy tenant makes a default in the payment of the amount such amount due may be recovered in the same manner as an arrear of land revenue.
