Section 5 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
5. Notice to be served on the landowner.
- The notice to be served on the landowner under section 6 shall be in Form 'B' and on the basis of orders passed by the Collector under rules 6 and 7. The notice shall be served in the manner prescribed under the rule made under the Punjab Land Revenue Act, 1887, for service of notice issued by the Revenue Officers.
