Section 2(b) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
(b)'allottee' means a person who is allotted land under this scheme;(bb)[ 'Commissioner' means the Commissioner, Himachal Pradesh, and includes an officer appointed as such by the State Government.] [Substituted vide Notification No. Revenue-2-A(3) 11/77, dated 10/7/78.]
