Section 52 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
52. Determination of compensation by Revenue Officer.
- When a notice has been served on a tenant under section 39, a tenant may apply to the Revenue Officer having authority to order his ejectment under section 39, to determine the amount of compensation due to him for improvements or for disturbance, or for both, and the Revenue Officer shall determine the amount, if any, accordingly and stay the ejectment of the tenant until the landowner pays to the Revenue Officer the amount so determined less any arrears of rent or costs proved to the satisfaction of the Revenue Officer to be due to the landowner from the tenant.
