Section 2 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
2. Revenue Court.
- When a Revenue Officer is exercising jurisdiction with respect to any such suit as is described in sub-section (3) of section 58 of the H.P. Tenancy and Land Reforms Act, 1972, or with respect to an appeal or other proceeding arising out of any such suit, he shall be called Revenue Court.
