Section 4(1) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(1)The Collector shall call for from Panchayats in his district the record of eases contracts or agreements entered into by the Panchayats in respect of any land vested in the Panchayats under the Punjab Village Common Lands (Regulation) Act, 1961, (18 of 1961) and the rules made thereunder and examine such record himself to the legality or propriety of such leases, contracts or agreements:
