Section 3 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
3. Revenue Officers and Revenue Court distinguished.
- A Revenue Court is therefore, simply a Revenue Officer acting in a judicial instead of an executive capacity. There are, therefore, the same classes of Revenue Courts as of Revenue Officers and ordinarily a Revenue Officer of any grade is a Revenue Court of the same grade and his jurisdiction in one capacity is co-extensive with his jurisdiction in the other section 5(2) of the H.P. Tenancy & Land Reforms Act, 1972 (Act No. 8 of 1974).The distinction between Revenue and Civil Courts is more of agency than of procedure. As regards their respective jurisdiction, paragraphs 792-810 of the Punjab Land Administration Manual and Chapter 2B of the High Court Rules & Orders, Volume I may be referred to.
