Section 149(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)The State Government may by notification direct that the provisions of [this Act] [Substituted by Section 9 of H.P. Act 11 of 1955 for the words 'This Chapter'.] with respect to the superintendence and control over Revenue Officers shall, subject to any modification of those provisions which the State Government thinks fit, apply to any Revenue Officer, except the Financial Commissioner, who has been invested with powers of Civil Court of any of the classes specified in the Himachal Pradesh Courts Order and that appeal shall lie from his decrees and orders to, and his decrees and orders be subject to revision by a Revenue Officer invested under the last foregoing section with the powers of a Court which would be competent under the Himachal Pradesh Courts Order to hear appeals from, or revise such decrees and orders if they had been made by a Court with the powers of which the Revenue Officer who made them has been invested.
