Section 119(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The Collector shall, as soon as may be, after the receipt of the decision of the State Government under sub-section (2), take steps to make payment of the reasonable price, determined by him under sub-section (1) subject to orders of the State Government, to the owner, or owners, as the case may be, in the manner prescribed, or intimate refusal of the State Government to him or them, as the case may be.
