Section 132(3) in The Himachal Pradesh Land Revenue Act, 1953
(3)Where new estates have been created at a partition and the land-revenue has been fraudulently or erroneously distributed among them, the State Government may within twelve years from the time of discovery of the fraud or error, order a new distribution of the land-revenue among several estates, on an estimate of the assets of each estate at the time of the partition, to be made conformably to the best evidence and information procurable respecting the same.
