Section 119(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)Where an agriculturist intends to transfer his land in favour of the State Government he shall give a notice of his intention to transfer the land, in the prescribed form and manner, to the Collector of the District in which the land or any part thereof is situate, specifying the price at which he is willing to transfer such land. The Collector shall, thereupon hold an inquiry in the manner prescribed, and determine the reasonable price of the land, and shall forward the case to the State Government with his recommendations.
