Section 2(b) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
(b)"allottee" means a person who is allotted or is deemed to have been allotted land under this scheme;(bb)[ "Commissioner" means the Commissioner, Himachal Pradesh and includes an officer appointed as such by the State Government for the purposes of this Scheme".] [Inserted vide notification No. Revenue 2A(3)11/77, dated 10.7.1978.]
