Section 27 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
27. Form of application and documents which shall accompany it.
- Every application under section 54 shall be signed and verified by the applicant,shall contain the following particulars and shall be accompanied by a certified copy each of the orders, if any, passed under sub-sections (2), (3) and (4) of section 30, a rough plan of the path or paths, if any in dispute and certified copy of the grounds of the last appeal, if any, filed under sub-section (3) or sub-section (4) of section-30-(a)name of the authority to whom application is made,(b)name and description of place of residence, tehsil and district of the applicant;(c)name, description and addresses of the persons, who are likely to be affected if the application accepted.(d)name of the village, tehsil and district in which the land which is subject matter of the application is situated.(e)the date of publication of the repartition shajra under sub-section (1) of section 30 of the Act if it is known to the applicant;(f)whether any objection was lodged with the Consolidation Officer,(g)whether any appeal was preferred under sub-section (3) and under sub-section (4) of section 30 and it so with what result;(h)whether any application was previously filed under section 54 of the Act and, if so with what result.(i)a statement of facts in concise form on which the party applying relies; and(j)relief prayed for.
