Section 28 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
28. [ Attestation of mutations. [Rule 28 substituted vide Notification No. 1-8/68-Revenue I, dated 27th/31st May, 1976 and again substituted vide Notification No. 10-5/73-Revenue-B dated 27-11-1981, published in R.H.P., Extraordinary, dated 19-12-1981, pp. 1052-1053.]
(1)The Patwari shall enter the mutation of ownership in the mutation Register in favour of the non-occupancy tenants on whom proprietary rights under rule 27 vested and the Revenue Officer will attest the mutation in the presence of the parties.(2)Where a part of a field number is vested in tenants, tatima shajra of such part will be prepared on the body of the mutation sheets.]
