Section 2(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)Notwithstanding anything contained in the Himachal Pradesh (Application of Laws) Order, 1948, Acts, Regulations Rules and Robkars hitherto in force in Himachal Pradesh with respect to the making and the maintenance of record-of-rights of land, the assessment and collection of land revenue and cesses thereon and other matters relating to land and liabilities incidental thereto are repealed only to the extent to which they are inconsistent with the provisions of this Act.
