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State of Himachal Pradesh - Section

Section 1 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh

1. Notice of Resumption of lease on cessation of inability or disability.

- The procedure connected with the issue of notices by the Revenue Officer for resumption of lands leased to lessees by landowners under sub-section (3) of section 30 of the H.P. Tenancy and Land Reforms Act, 1972, on the cessation of inability or disability as described in sub-section (1) of section 30 of the Act.Care should be taken that the particulars required are correctly mentioned as such notices are frequently set aside owing to defects of form.The form of notices to be used is given hereunder:-Notices Issued By A.B. Assistant Collector Of The DistrictNotice of Resumption issued pursuant to the provisions of sub-section (3) of section 30 of the H.P. Tenancy and Land Reforms Act, 1972.
Person on whose application this notice is issued C.D. (with father's name and residence)
Person on whom the notice is to be served E.F. (with father's name and residence)
Lease to which the notice relates  
(Give for each field included in the lease its number and its area, also, the total area of the lease and the estate and tehsil in which situate.)Whereas C.D. has made an application to this office stating that he is the landowner of the lease above described, and the inability/disability, on account of which the lease aforesaid was given has ceased and he wants to resume the lease and prayed that E.F. the lessees thereof, be ejected, andWhereas it appears from the annual record that E.F. holds as a lease of C.D., and is liable to ejectment by notice in accordance with the provisions of clause..............(here mention the relevant-clause) of sub-section (1) of section 30 of the H.P. Tenancy and Land Reforms Act, 1972. This Notice of Ejectment is issued against E.F. the said lessee, and he is hereby informed that he must vacate the land immediately after harvesting the crop then current and in case the lessee has any objection, it should be filed on............before the undersigned.Dated at the Revenue office of(Seal and signature of Revenue Officer),This day of 19