Section 6 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
6. Summary of the provisions of the H.P. Tenancy and Land Reforms Act, 1972 relating to ejectment of tenants.
- The following summary of the provisions of the H.P. Tenancy and Land Reforms Act, 1972 so far as it deals with the ejectment of tenants may prove useful to Revenue Officer:-(a)a notice of ejectment can only be served by a Revenue Officer in the five months between 16th June and 15th November;(b)if compensation is found to be due, the Revenue Officer is bound to stay ejectment until it is paid (Section 51);(c)save in accordance with the provisions of section 40, an order of ejectment can only be executed between 1st May and 15th June.
