Section 159(3) in The Himachal Pradesh Land Revenue Act, 1953
(3)If a land-owner bound by an agreement under that sub-section to render public service in lieu of paying land-revenue fails to render the service to the satisfaction of the Collector, the Collector may determine the portion of the land revenue remitted which is represented by the service in respect of which the land-owner is in default, and with the previous sanction of the Financial Commissioner, recover that portion as if it were an arrear of land for the land revenue whereof the service was substituted.
