Section 38 in The Himachal Pradesh Land Revenue Act, 1953
38. Restrictions on variations of entries in records.
- Entries in records-of-rights or in [periodical] [Substituted for word 'annual' section 11 (1) of H.P. Act No. 21 of 1976.] records, except entries made in [periodical] [Substituted for word 'annual' section 11 (1) of H.P. Act No. 21 of 1976.] records by patwaris under clause (a) of section 36 with respect to undisputed acquisitions of interest referred to in that section, shall not be varied in subsequent records otherwise than by -(a)making entries in accordance with facts proved or admitted to have occurred;(b)making such entries as are agreed to by all the parties interested therein or are supported by a decree or order binding on those parties; and(c)making new maps where it is necessary to make them.
