Section 42(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)The Court or Revenue Officer decreeing or ordering the ejectment of the tenant may, on the application of the landowner, determine any dispute arising in consequence of the provisions of sub-section (1) between the landowner and the tenant or between the landowner and any person entitled to harvest the crops of the tenant, and may in its or his discretion -(a)direct that the tenant pay for the longer occupation of the land secured to him under sub-section (1) such rent as may be fair and equitable; or(b)determine the value of the tenant's uncut and ungathered crops, and, on payment thereof by the landowner to the Court or Revenue Officer, forthwith eject the tenant.
