Section 148(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)The State Government may, by order published in the Official Gazette, invest any Revenue Officer making or specially revising records-of-rights in arty local area in pursuance of a notification under section 33 or making a general re-assessment of land revenue in any local area in pursuance of a notification under section 52 or any Revenue Officer to whose control that officer is subject, with all or any of the powers of any Court constituted under the Himachal Pradesh Courts Order for the purpose of trying all or any specified classes of suits or appeals relating to land arising in the local area.
