Section 29 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
29. Determination of disputes under sub-section (4) of section 104.
- If there is a dispute regarding the entries of the land records the Land Reforms Officer, in his capacity as an Assistant Collector of the First Grade, shall decide the dispute under sub-section (4) of section 104 in accordance with the relevant provisions of the Punjab Land Revenue Act, 1887 (17 of 1887) or the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) as the case may be. The disputes of such cases will be determined on a summary inquiry on the files.Where a tenancy is in a part of a field number, tatima shajras of that part will be prepared.
