Section 54 in The Himachal Pradesh Land Revenue Act, 1953
54. Announcement of assessment
(1)After consideration of the proposals submitted by the Revenue Officer under the provisions of section 53 the State Government shall pass such order as it may deem fit, subject to the provisions of sub-section (3) and (4), and on the receipt of such order the Revenue Officer shall make an order determining the assessment proper for each estate concerned and shall announce it in such manner as the State Government may by rule prescribe.(2)At the time of announcing the assessment the Revenue Officer shall also declare the date from which it is to take effect, and, subject to the other provisions of this Act, it shall take effect accordingly(3)Subject to the provisions of sub-section (4) the average rate of incidence on the cultivated area of the land-revenue imposed under the provisions of sub-section (1) on any assessment circle forming part of any area in respect of which a notification has been issued under sub-section (2) of section 52 shall not exceed the rate of incidence of the land-revenue imposed at the last previous assessment by more than [one-third] [Substituted for words 'one fourth' and 'two-third' respectively, by section 17(a) of H.P. Act 21 of 1976]: provided that the rate of incidence of the assessment imposed on any estate shall not exceed the rate of incidence of the last previous assessment on that estate by more than [three-fourth] [Substituted for words 'one fourth' and 'two-third' respectively, by section 17(a) of H.P. Act 21 of 1976].(4)The provisions of sub-section (3) shall not be applicable in the case of land which has not previously been assessed to land-revenue [or which is under fruit bearing orchards or under tea plantation] [Inserted by section 17(b)ibid.] or in which kuhls or other artificial irrigation has been introduced after the date of the orders passed under the provisions of sub-section (1) at the last previous assessment, or in the case of the land of which the last previous assessment was made under the provisions of clause (b) of sub-section (1) of section 63 or in the case of an area which has been declared by notification to be urban assessment circle and for the purpose of calculating the increase in the incidence of the land revenue for the purpose of sub-section (3), all such land shall be excluded from calculation:[Provided that all areas shall be declared to be urban assessment circles within the limits of a municipal corporation, municipal committee, or notified area committee constituted by the Government under the law in force and the State Government may by notification declare any other suitable area to be an urban assessment circle] [Added by section 17(c)ibid.].
