Section 5(1) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
(1)After the procedure prescribed in paragraph 4 has been followed, the Tehsil Revenue Officer shall prepare a list of all eligible persons for each revenue estate in such a manner that the persons who do not own any land and the persons who own or hold less than one acre of land are placed according to the area possessed by each in an ascending order.
