Section 4(2) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(2)Where on examination of the record under sub-section (1) and after making such enquiry as he deems fit, the Collector is satisfied that such leases, contracts or agreements are in accordance with the provisions of the said Act and rules, he shall pass orders declaring such leases, contracts or agreements having been made on behalf of the State Government.
