Section 48 in The Himachal Pradesh Land Revenue Act, 1953
48. Record-of-rights and [periodical] [Substituted for words 'annual' by section 11 (1) of H.P. Act No. 21 of 1976.] records for groups of estates.
(1)The Financial Commissioner, may direct that a record of rights be made for any group of neighbouring estates instead of separately for each of the estates.(2)The provisions of this Chapter with respect to record-of-rights and [periodical] [Substituted for words 'annual' by section 11 (1) of H.P. Act No. 21 of 1976.] record for an estate shall then, so far as they can be made applicable, apply to a record-of-rights and annual record for a group of estates.
