Section 13(1) in The Himachal Pradesh Land Preservation Act, 1978
(1)For every area notified under section 3, the Deputy Commissioner shall prepare a record setting forth the nature, description, local situation and extent of all rights mentioned in section 4 and section 5-(a)existing within such area at the time of the publication of the notification relating thereto under section 3;(b)regulated, restricted, or prohibited by any order under section 4 or section 5.
