Section 132 in The Himachal Pradesh Land Revenue Act, 1953
132. Distribution of revenue and rent after partition.
(1)The amount of revenue to be paid in respect of each of the holdings into which land has been divided on a partition and the amount of rent to be paid in respect of each of the portions into which a tenancy has been so divided, shall be determined by the Revenue Officer making the partition.(2)The determination of the Revenue Officer as to the revenue to be paid in respect of each holding shall, where the estate in which the holding is situate is subject to a fixed assessment, be deemed to be an order under section 60, sub-section (1).(3)Where new estates have been created at a partition and the land-revenue has been fraudulently or erroneously distributed among them, the State Government may within twelve years from the time of discovery of the fraud or error, order a new distribution of the land-revenue among several estates, on an estimate of the assets of each estate at the time of the partition, to be made conformably to the best evidence and information procurable respecting the same.
