Section 57 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
57. Applications and proceedings cognizable by Revenue Officer.
(1)The following applications and proceedings shall be disposed of by Revenue Officers as such, and no Court shall take cognizance of any dispute or matter with respect to which any such application or proceeding might be made or had :-First Group(a)proceedings under section 10 for commutation of rent payable in kind;(b)proceedings under section 21 for the adjustment of rents expressed in terms of the land revenue;(c)proceedings relating to the remission and suspension of rents under section 24;(d)applications under section 38 for the ejectment of a tenant against whom a decree for an arrear of rent in respect of his tenancy has been passed and remains unsatisfied;(e)applications under section 43 for recovery of possession or for compensation or for both;(f)proceedings under Chapter VI with respect to the award of compensation for improvements or disturbance;Second Group(g)applications under section 15 with respect to the division or appraisement of produce;(h)applications under section 30 for resumption of leased land;(i)applications for determination of dispute and compensation under sections 42 and 55 respectively;Third Group(j)applications under section 26 by tenants to deposit rent;(k)[***] [Clause (k) deleted by section 11 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.](2)Except as otherwise provided in this Act or by any rule made by the Financial Commissioner in this behalf, -(a)a Collector or an Assistant Collector of the First Grade may dispose of any of the applications and proceedings mentioned in sub-section (1);(b)an Assistant Collector of the Second Grade, not being a Naib-Tehsildar, may dispose of any of the applications t mentioned in the second and third groups of that sub-section; and(c)a Naib-Tehsildar, when invested with the powers of an Assistant Collector of the Second Grade, may dispose of any of the applications mentioned in the third group of that sub-section.
