Section 33(1) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(1)The declaration required to be made under clause (d) of sub-section (8) of section 104 shall be furnished in Form LRX by the father of the member of the Armed Forces to the Collector concerned within [2 months] [Substituted and deemed to have been substituted w.e.f. the date of coming into force of the principal rules, by vide Notification No. 10-5/73-Revenue A., dated the 9th/15th October, 1975, published in R.H.P., Extraordinary, dated the 17th October, 1975, p. 1181.] from coming into force of these rules. The declaration shall be supported by an affidavit and a copy of the jamabandi pertaining to the land given in the declaration.
