Section 39 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
39. Transfer of land in favour of State Government under section 119.
(1)Where an agriculturist intends to transfer his land in favour of the State Government, he shall give a notice of his intention to transfer the land in Form LRXII to the Collector. The decision of the State Government under sub-section (2) of section 119 shall be conveyed to the notice server in Form LRXIII.(2)The price of the land as determined by the Collector and confirmed by the State Government shall be paid to the transferer in cash after withdrawal of the money from the Government Treasury or the Sub-Treasury against the appropriate Head of Account.(3)After payment of the price of the land under sub-rule (2), the Collector shall take over possession of the land on behalf of the State Government and take steps to get the mutation of the land in favour of the State Government, attested.
