Section 93 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
93. Appointment of Land Reforms Officers.
(1)As soon as may be after the commencement of this Act, the State Government shall appoint Land Reforms Officers, who shall be Revenue Officers of the rank of Assistant Collector of the First Grade, to carry out the purposes of this Chapter and Chapter X.(2)The officers appointed under sub-section (1) shall have the powers of Civil Court under the Civil Procedure Code, 1908 (5 of 1908) for the purpose of administering oaths, taking evidence and of enforcing the attendance of witnesses and compelling the production of documents and material objects.(3)The officers appointed under sub-section (1) shall be guided by such instructions consistent with the provisions of this Act, as the State Government may from time-to-time issue.
