Section 6(4) in The Himachal Pradesh Land Preservation Rules, 1983
(4)After completion of such an enquiry, the enquiry report alongwith recommendations of the enquiry officer shall be submitted to the Deputy Commissioner of the area concerned through the concerned Conservator of Forest for appropriate orders.Secretary (Forests) to theGovernment of Himachal PradeshAnnexure- IOffice of Deputy Commissioner.............................District......................Himachal Pradesh.Notice Information or WarningUnder sections 8 and 9 of the Himachal Pradesh Land Preservation Act, 1978 (Act No. 28 of 1978) the following area of village.................Tehsil...................is closed under section 4, 5 and 6 (delete which is not applicable) in accordance with Notification No.......................dated......................(copy enclosed) and restrictions and restraints as specified in the aforesaid notification are imposedDescription of area:Name of village.No.Khasra No.
