Section 3 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
3. [Procedure to be observed by the Tehsil Revenue Officer. [Substituted vide notification No. Revenue 2A (23-11/77, dated 9-12-87.]
- Immediately after the land vested in the State Government]under Section 3 of the Act is mutated in favour of the State Govrenment The Tehsil Revenue Officer shall invite applications through proclamation from the eligible persons in form-I to be submitted to him within 6 weeks thereof. Copy of this proclamation shall be affixed at conspicuous place in the estate. Additional publicity shall be made by other suitable media of publicity:Provided that the proceedings for allotment of land from the allotable pool may be initiated suo-moto by the Tehsil Revenue Officer.
