Section 6(2) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(2)The Collector after giving the landowner or landowners, as the case may be, an opportunity of being heard and making such inquiry as may be necessary, shall make an award determining the amount payable by the State Government to the landowners in accordance with the provisions of sub-section (3) of section 3 and also apportion the amount thereof among the landowners.
