Section 26(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(2)On vestment of the land in the State Government under sub-rule (1), the Land Reforms Officer shall summon the tenant from whom the landowner resumed the land for personal cultivation and shall give him an option and the first choice to acquire the proprietary rights of the land on payment of the amount at the rate prescribed in sub-section (2) of section 104.
