Section 119(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)If it is necessary to make a survey by other agency than that of Revenue Officers or village officers, the State Government may publish a notification stating-(a)the local area to be surveyed and the nature of the survey;(b)the name or official designations of the officers by whom the survey is to be made; and(c)the kind of survey-marks to be erected by those officers.
