Section 8 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
8. Entry of demarcation order in Tehsil Register and land records.
- After having issued the notice under section 6, the file shall be sent to the Tehsil Revenue Officer for making entries in the Tehsil Register to be maintained in Form 'C' and also in the land records within a period of one month. The Tehsil Revenue Officer shall get the necessary entries made in the Tehsil Register and thereafter cause the order to be entered in the land records of the estate. The file shall then be returned to the Collector.
