Section 39(1) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
(1)Where an agriculturist intends to transfer his land in favour of the State Government, he shall give a notice of his intention to transfer the land in Form LRXII to the Collector. The decision of the State Government under sub-section (2) of section 119 shall be conveyed to the notice server in Form LRXIII.
