Section 6(2) in The Himachal Pradesh Ceiling on Land Holdings Rules 1973
(2)The Collector to whom the return in Form C-II is furnished under sub-rule(l) of rule 4 and the declaration supported by an affidavit is furnished in Form C-III under sub-rule (1) of this rule shall issue a receipt of these Forms in Form C-IV to the person furnishing the return as soon as the return in the required number of copies is received by him.
