Section 4 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
4. Enquiry preparation of statement of land available for allotment.
- When application is made under paragraph 3 or when the Tehsil Revenue Officer suo-moto initiates proceedings under the proviso of paragraph 3, he shall after giving the persons seeking allotment or being considered for allotment, an opportunity of being heard and after making such summary inquiry as he may consider necessary, prepare a statement for Revenue estate, indicating-(1)particulars of each eligible person;(2)the land, if any, owned or held by such person;(3)the area which can be allotted to such person under the Act; and(4)the revenue estate or estates for which such person indicates preference for allotment of land in case no area is available for allotment in the revenue estate where he holds land.
