Section 10(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(2)The draft statement shall be published in the office of the Collector and a copy thereof shall be served upon the person or persons concerned in the form and manner prescribed. Any objection received within 30 days of the service shall be duly considered by the Collector and after affording the objectors an opportunity of being heard, the Collector shall pass such order as he, may deem fit.
