Section 33 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
33. Declaration under clause (d) of sub-section (8) of section 104.
(1)The declaration required to be made under clause (d) of sub-section (8) of section 104 shall be furnished in Form LRX by the father of the member of the Armed Forces to the Collector concerned within [2 months] [Substituted and deemed to have been substituted w.e.f. the date of coming into force of the principal rules, by vide Notification No. 10-5/73-Revenue A., dated the 9th/15th October, 1975, published in R.H.P., Extraordinary, dated the 17th October, 1975, p. 1181.] from coming into force of these rules. The declaration shall be supported by an affidavit and a copy of the jamabandi pertaining to the land given in the declaration.(2)The Collector to whom the declaration in Form LRX is furnished under sub-rule (1) shall issue a receipt of the Form in Form LRXI to the person furnishing the declaration, as soon as the declaration is received by him. Thereafter the Collector shall send a copy of the declaration to the Tehsildar who will verify the declaration in the presence of the parties and will direct the Patwari concerned to make entry in the revenue records in the light of the particulars given in the declaration, during the harvest inspection next following the declaration.
