Section 6(3) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
(3)the proceedings preliminary to orders creating or resuming assignments of land-revenue, or continuing them to successors or transferees, should all cases be submitted after the usual recital of the substance with the recommendation of the Collector along with the recommendation of the Commissioner if any to the Financial Commissioner for orders of the State Government.
