Section 33(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(2)The Collector to whom the declaration in Form LRX is furnished under sub-rule (1) shall issue a receipt of the Form in Form LRXI to the person furnishing the declaration, as soon as the declaration is received by him. Thereafter the Collector shall send a copy of the declaration to the Tehsildar who will verify the declaration in the presence of the parties and will direct the Patwari concerned to make entry in the revenue records in the light of the particulars given in the declaration, during the harvest inspection next following the declaration.
