Section 14(d) in The Himachal Pradesh Nautor Land Rules, 1968
(d)On receipt of the application the Girdawar Kanungo of the circle shall visit the spot and check the Tatima Shajra attached with the application. While checking the Tatima Shajra the field Kanungo will note the proximity of any forest, road, path, existing cultivation water channel public spring, the slope of the land and record a detailed report in respect of trees standing lying on the land applied for, if any, with particular of their kind. He shall also make his report on the following points: -(i)the size of the family of the applicant and the size of the holding(s) he owns or possesses in the circle and elsewhere. While the Field Kanungo shall be personally responsible for the accuracy of the particulars of the holding within the circle, the particulars of this holding.(s), if any, elsewhere should be reported to the best of his information. In support of his report the Field Kanungo shall invariably add excerpt of Jamabandi in respect of the holding of the applicant;(ii)whether the plot applied for is suitable for the purposes for which it is intended to be used(iii)the extent, nature and validity of the objections, if any,(iv)the existing soil classification of the land applied for and the subsequent classification after grant and also the land revenue chargeable thereon, and(v)after the above investigation, the Field Kanungo shall return the application to the Tehsil Revenue Officer within six months from the receipt thereof;
