Section 11(f) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
(f)[ the Revenue Officer shall record the conditions laid down in sub-paras (d) and (e) above in the mutation orders to be passed by him. His orders shall further be recorded in the remarks column of the jamabandi in which the mutation pertaining to the land is incorporated.] [Inserted vide notification No. 10-7/60/74-Revenue A, dated 18.10 1975.]
