Section 34(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)This edition of the record-of-rights shall [* * *] [Words 'be called the annual record for the estate and shall' omitted by section 10(b) ibid. ] comprise the statements mentioned in sub-section (2) clause (a) of section 32 and such other documents, if any, as the Financial Commissioner may, with the previous sanction of the State Government, prescribe.
