Section 11 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
11. Disposal of application.
(1)On the receipt of the application under section 10, the officer may determine the sum to be paid as money-rent and may order that the tenants shall in lieu of paying his rent in kind, or otherwise as aforesaid, pay the sum so determined as rent :Provided that the sum determined as money-rent shall in no case exceed the maximum limit for rent laid down in section 20.(2)In determining the rent the Revenue Officer shall have regard to -(a)the average money-rent payable by tenants for lands of a -r similar description and with similar advantages in the vicinity;(b)the average value of the rent actually received by the landowner during the preceding ten years or during any shorter period for which evidence may be available; and(c)the charges, if any, incurred by the landowner in respect of irrigation under the system of rent in kind.(3)The order shall be in writing, and shall state the grounds on which it is made, and the time from which it is to take effect, and shall be subject to appeal in like manner as if it were an order made in an ordinary revenue proceeding.
