Section 7 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
7. Preparation of records of unmeasured shamilat land.
- In case the shamilat land in an estate is unmeasured, the Collector shall prepare record of rights for the same in view of the provisions of Chapter IV of the Himachal Pradesh Land Revenue Act, 1954, or of Chapter IV of the Punjab Land Revenue Act, 1887, as the case may be, and thereafter demarcate the land and pass order in the manner prescribed in rule 6.
