Section 7 in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
7. Procedure.
- On the death of muafidar or on the lapse of terms of a muafi, it is the duty of the Patwari of the area in which the muafidar has died or term of muafi expired to report the facts to his immediate superior, i.e. Tehsildar who will make necessary enquiries in the matter and submit his report to the Collector of the district. The Collector of the district after examination of the case shall refer the matter to the State Government with his recommendations for cancellation or for continuance of the muafi/jagir in question The State Government will pass necessary orders with regard to resumption of continuance of the maufi The entries as to cancellation of remissions or assignment of land-revenue will be affected in accordance with the procedure laid down in para 7.28 of the Himachal Pradesh Land Records Manual.
