Section 4 in Standing Order No. 1 Of The Financial Commissioner Himachal Pradesh
4. Establishment of right of occupancy.
- In connection with suits to establish right of occupancy, paragraphs 208-211 of the Settlement Manual and paragraph 800 of the Land Administration Manual may be consulted.When Revenue Court passes a judgment giving a right of occupancy, the decree should invariably specify the section and clause which define the class of right affirmed.
