Section 36 in The Himachal Pradesh Land Revenue Act, 1953
36. Making of that part of the [periodical] [Substituted for word 'annual' section 11 (1) of H.P. Act No. 21 of 1976.] record which relates to other persons.
- The acquisition of any interest in land other than a right referred to in sub-section (1) of the last foregoing section shall-(a)if it is undisputed, be recorded by the patwari in such manner as the Financial Commissioner may by rule in this behalf prescribe; and(b)if it is disputed, be entered by the patwari in the register of mutations and dealt with in the manner prescribed in sub-sections (5) and (6) of the last foregoing section.
