Section 7(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(2)The Collector shall determine whether a transfer is bonafide or not and his decision shall be final:Provided that the burden of proving the transfer to the bonafide one shall be on the transferer:Provided further that if a person transfers any land in contravention of the provisions of this section, in case of vestment in the State, the land left with him after such transfer will be taken into account first and the transferred land will be taken into account only for making up of deficiency of land to be vested.
