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State of Himachal Pradesh - Section

Section 14 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975

14.

[No legal practitioner shall appear plead or act on behalf of any party before any Revenue Officer, in any case under this Scheme.] [Substituted vide notification No. Raj-2-A(3) 11/77, dated 11/9/1980.]Form I(See Paragraph 3)
Name, Parentage, Village, Tehsil and district of the applicant Khasra No. of land he owns/cultivates with the name ofestate, tehsil and district Area he wants to be allotted with the name of the estate,tehsil and district Name of Scheduled castes or Scheduled tribes to which hebelongs Remarks
1 2 3 4 5
         
I hereby certify that I have known the applicant personally for a period of_________________________________ and to the best of my knowledge and belief, he belongs to the______________________________caste/tribe which is one of the Scheduled caste Scheduled tribes declared for Himachal Pradesh under the Constitution of India.Signature of Sarpanch/Lambardaror any Gazetted Officer orRevenue Officer.Form II(See Paragraph 7)Form of CertificateCertified that______________________________son of___________________________resident of______________________ has been allotted land measuring__________________________and situated in____________________estate___________Tehsil___________________District__________________________under the provision of the Himachal Pradesh Village Common Lands Vesting and Utilization Scheme, 1975, subject to the terms and conditions specified therein. The amount payable for such allotment has been determined as_______________________________CollectorH.P. Village Common Lands Vesting and Utilization Act, 1974Notifications and Rules underThe Himachal Pradesh Village Common Lands Vesting and Utilisation Act, 1974Revenue DepartmentAppointment and DelegationsNotificationsShimla-171002, the 31st December, 1974.No. 2-27/73-Revenue I. - In exercise of the powers vested in him under clause (a) of section 2 of the Himalchal Pradesh Village Common Lands Vesting and Utilization Act, 1974 (Act No. 18 of 1974), and all other powers enabling him in this behalf, the Governor, Himachal Pradesh, is pleased to appoint all the Sub-Divisional Officers (Civil) in Himachal Pradesh, as Collectors for the purposes of the said Act within their respective jurisdiction, with effect from the date of commencement of the Act.(R.H.P. dated the 11th January, 1975, p. 50)Shimla-2, the 17th September, 1975.No. 2-27/73-Revenue I. - In exercise of the powers conferred on him under section 9 of the Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974, and all other powers enabling him in this behalf, the Governor, Himachal Pradesh, is pleased to authorize the Divisional Commissioner, Himachal Pradesh, Shimla to exercise the powers and perform the functions of the State Government under section 9 of said Act, with immediate effect.(R.H.P. Extraordinary, dated the 18th September, 1975, p. 1108)Shimla-2, the 12th February, 1975.No. 10-1/73-Revenue A. - Whereas the draft Himachal Pradesh Village Common Lands Vesting and Utilization Rules, 1974, where published as required under sub-section (3) of section 13 of the Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 (Act No. 18 of 1974), in the Extraordinary Gazette, dated the 7th November, 1974, for inviting objections and suggestions from the persons likely to be affected thereby within a period of 30 days from the date of publication of the draft rules in the official gazette.And whereas Government has considered the objections and suggestions received on the said draft rules within the aforesaid prescribed period of 30 days.Now, therefore, in exercise of the powers conferred upon him under section 13 of the aforesaid Act, the Governor, Himachal Pradesh, hereby makes the following Rules, namely:-