Section 15 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

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State of Himachal Pradesh - Section

Section 15 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

15. Repeal and savings.

- The Utilisation of the Surplus Area Scheme, 1960 framed under section 32 of the Pepsu Tenancy and Agricultural Lands Act, 1955, is hereby repealed:Provided that anything done or any action taken under the scheme so repealed shall be deemed to have been done or taken under the corresponding provisions of this scheme.Form(See paragraph 3)

Name, Parentage, Village, Tehsil and District ofthe applicant	Khasra No. land he own/cultivates with the nameof the estate, Tehsil and District	Area he wants to be allotted with the name ofthe estate, Tehsil and District	Name of the scheduled caste or scheduled tribeto which he belongs	Remarks
1	2	3	4	5

I hereby certified that I have known the applicant personally for a period of...........................and to the best of my knowledge and belief, he belongs to the...........................caste which is one of the Scheduled castes/Scheduled tribes declared for Himachal Pradesh under the Constitution of India.Sign of the Sarpanch/Lambardaror any Gazetted Officeror a Revenue Officer(See paragraph 8)(Form of Certificate)Certified that...................son of Shri.................resident of............... has been allotted land measuring...............................and situated in .....................estate..................... Tehsil.....................District..................under the provision of Himachal Pradesh Utilisation of Surplus Area Scheme 1974 subject to the conditions specified in the scheme. The amount payable for such allotment has been determined as

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State of Himachal Pradesh - Section

Section 15 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974

15. Repeal and savings.