Section 13(4) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
(4)[] [Substituted vide Notification No. 2-A(3) 11/77, dated 10/7/1978.]If at any time, it comes to the notice of the Commissioner either through an application made by any person or otherwise, that the allotment of any land under this Scheme was made to a person who was not entitled or eligible for such allotment or the allotment was wrong on any other grounds, he may call for the record of the case and after making such enquiries as he thinks proper either in person or through a Revenue Officer subordinate to him and after giving an opportunity to the parties concerned, he may cancel the grant of land and make such other orders in connection therewith as he deems necessary in the circumstances of the case.
