Section 3 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
3. Application.
- An eligible person may make an application to the Tehsil Revenue officer in Form I for allotment of land comprised in the surplus area. Such an application shall be made within three months of the date commencement of this scheme or within such extended period as may, for reasons to be recorded, be allowed by the Tehsil Revenue Officer.
