Section 13 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
13. Attestation of mutation.
- As soon as may be, after the appointed day, the Assistant Collector of the 2nd Grade of the tehsil or Sub-tehsil, as the case may be, will attest the mutations of proprietary rights of the tenancy land in favour of the occupancy tenants after making a summary enquiry.
