Section 61(1) in The Himachal Pradesh Minor Canals Act, 1976
(1)In any suit or proceedings in which any entry made in any record prepared under section 27 or section 33 is directly or indirectly called in question, the court shall, before the final settlement of issues, give notice of the suit or proceedings to the Collector, and, if moved to do so by the Collector, shall make the Government a party to the same.
