Section 106(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)The Land Reforms Officer, as soon as may be after the determination of the [amount] [Substituted for the words 'amount of compensation' by section 18 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.] under this Chapter, shall cause to be published in the prescribed manner in the estate a notice requiring all persons claiming an interest in the total [amount] [Substituted for tire word 'compensation' by ibid.] in respect of the lands of any tenancy to file before him a statement within a period of six months from the date of publication of the notice:Provided that the Land Reforms Officer may, in suitable cases, extend the period within which such claim may be made.
