Section 48 in The Himachal Pradesh Panchayati Raj Act, 1994
48. Proceeding under section 46 of the Himachal Pradesh Land Revenue Act.
(1)The revenue court concerned shall transfer to the Gram Panchayat, if any, having jurisdiction, all applications under section 46 of the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954) if the relief required is the restoration of possession to the lawful occupant who is found to have been wrongfully dispossessed of landed property within a period of three months previous to the date of filing the application in the office of the revenue court concerned:Provided that the revenue court concerned may for sufficient reasons to be recorded, forward any such application to the Sub-Divisional Officer who shall decide whether the application should or should not be transferred to the Gram Panchayat.(2)A revenue officer may, in a proceeding under section 46 of the said Act, call for a report from the Gram Panchayat on a question of fact.
