Section 96(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The Land Reforms Officer, after giving the parties concerned an opportunity of being heard and making such inquiry as may be necessary, shall determine the amount payable by the occupancy tenant to the landowner in accordance with the provisions of the last preceding section, and also apportion the amount thereof amongst the persons entitled, if there be more than one person.
