Section 161 in The Himachal Pradesh Land Revenue Act, 1953
161. Power to cancel the remission or assignment of land-revenue.
(1)Notwithstanding anything contained in any law or agreement, the State Government may, in accordance with rules, cancel any remission or assignment of land-revenue, sanctioned before the enforcement of this Act.(2)The State Government may, for the purpose of sub-section (1), make rules after previous publication in the Official Gazette.
