Section 13 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
13.
[(1) Any person aggrieved by an order, of Collector or any other authority competent to make such order, may within thirty days from the date of such order, or such longer period as the Commissioner may allow for reasons to be recorded in writing prefer an appeal in write the Commissioner.] [ Substituted vide Notification No. 10-4/75-Revenue-B (III), dated 21/6/77.]Explanation: - In completing the period of thirty days, the time taken in obtaining the copy of the order appealed against shall excluded.(2)An such appeal being preferred, the Commissioner may order stay of further proceedings in the matter pending decision on the appeal.(3)The Commissioner shall decide the appeal after giving the parties an opportunity of being heard and if necessary, after sending further record of the case from the Collector and after making such inquiry as he thinks fit either personally or through the Collector.(4)[] [Substituted vide Notification No. 2-A(3) 11/77, dated 10/7/1978.]If at any time, it comes to the notice of the Commissioner either through an application made by any person or otherwise, that the allotment of any land under this Scheme was made to a person who was not entitled or eligible for such allotment or the allotment was wrong on any other grounds, he may call for the record of the case and after making such enquiries as he thinks proper either in person or through a Revenue Officer subordinate to him and after giving an opportunity to the parties concerned, he may cancel the grant of land and make such other orders in connection therewith as he deems necessary in the circumstances of the case.
