Section 71(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)An order under the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954), shall, as far as possible, be executed as provided in sub-sections (1) and (2). Sub-section (2) shall be read and construed as if for the word "Sub-Judge" the words "Collect concerned" were substituted.
