Section 34(3) in The Himachal Pradesh Land Revenue Act, 1953
(3)For the purposes of the preparation of the [periodical] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] record, [under this section] [Inserted by section 10, (e)of Act ibid.] the Collector shall cause to be kept up by the patwari of each estate a register of mutations and such other registers as the Financial Commissioner may prescribe.Procedure for Making Records
