Section 55 in The Himachal Pradesh Land Revenue Act, 1953
55. Application for reconsideration-of assessment
(1)The land-owner, may, within thirty-days from the date of the announcement of the assessment, present a petition to the Revenue Officer for a reconsideration of the amount, form or conditions of the assessment.(2)Where the land-revenue is assigned, the assignee thereof may within thirty days from that date, present a like petition to the Revenue Officer.(3)The order passed by the Revenue Officer oh the petition shall set forth his reasons for granting or refusing it.
