Section 128 in The Himachal Pradesh Land Revenue Act, 1953
128. Procedure on admission of application.
- If the Revenue Officer does not refuse the application under the last foregoing section, he shall ascertain the questions, if any, in dispute between any of the persons interested distinguishing between -(a)questions as to title in the property of which partition is sought; and(b)questions as to the property to be divided, or the mode of making the partition
