Section 58(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(4)Except as otherwise provided in this Act or by any rule made by the State Government in this behalf -(a)a Collector may hear and determine any of the suits mentioned in sub-section (3);(b)an Assistant Collector of the First Grade may hear and determine any of the suits mentioned in the second and third groups of that sub-section, and, if he has by name been specially empowered in this behalf by the State Government any of the suits mentioned in the first group; and(c)an Assistant Collector of the Second Grade may hear and determine any of the suits mentioned in the third group.
