Section 6 in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
6. Duties of Collector in connection with assignments.
- The main duties of Collector of the District in connection with revenue free grants are as under:-(1)As regards term-expired grants to see that lapses are enforced without delay, or a recommendation made for a reconsideration of the original order should resumption appear undesirable;(2)as regards other assignments: -(a)on the death of the existing holder to enquire promptly about the succession;(b)to satisfy himself that the conditions of the grant are substantially fulfilled by the assignee;(3)the proceedings preliminary to orders creating or resuming assignments of land-revenue, or continuing them to successors or transferees, should all cases be submitted after the usual recital of the substance with the recommendation of the Collector along with the recommendation of the Commissioner if any to the Financial Commissioner for orders of the State Government.
