Section 4 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
4. Manner in which information required from land-owners, to be given.
- The information under rule 3 shall be given in Form 'A'. The land-owner shall, at the same time furnish it on as many additional copies of the form, one copy each for each Patwari, as there are patwar circles in which his land is situated and shall also submit a copy thereof to the Tehsildar having jurisdiction.
