Section 164 in The Himachal Pradesh Land Revenue Act, 1953
164. Papers kept by village officers to be deemed public documents.
(1)Any record or paper which a village officer is required by law, or by any rule under this Act, to prepare or keep shall be deemed to be the property of the State Government.(2)A village officer shall, with respect to any such record or paper in his custody, be deemed for the purpose of the Indian Evidence Act, 1872, to be a public officer having the custody of o public document which any person has a right to inspect.
