Section 110(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)When any order has been made under the proviso to sub-section (1) of section 109 the land-owners (or any of them) in whom, but for such order, the rights, the land specified therein, would vest, may apply in writing to the Collector to forthwith transfer the rights, the transfer of which has been suspended by such order, upon payment of compensation for the same.
