Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(4) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(4)All entries in the list mentioned in sub-rule (3) above shall be checked by the Girdawar Kanungo and read over and explained to the persons, whose holdings are affected by the scheme of consolidation. The Assistant Consolidation Officer shall check the entries in the 1ist and the 1ist duly signed on every page by the Patwari Girdawar Kanungo and the Assistant Consolidation Officer in taken of is correctness shall be forwarded to the Consolidation Officer, who after countersigning it, shall return it to the Patwari after the Was l Baq Nawis has noted the consolidated demand in a register in such form as may be prescribed by the Government from time to time. The Patwari shall copy out the list lambardari-wise and deliver the relevant papers to the Lambardars concerned for collect on.