Section 163(3) in The Himachal Pradesh Land Revenue Act, 1953
(3)[ When there is a question as to title or to the adverse possession, wherein the possession is claimed by an encroacher for a period beyond thirty years in relation to the land from which ejectment is made or is to be made under this section, the Revenue Officer, not below the rank of an Assistant Collector of the First Grade, shall proceed to determine the question, as if he, were a civil court and shall exercise all such powers as are exerciseable by a civil court.] [Added by H.P.L.R. (Amendment) Act 1989 Act No. 15 of 1989 published in R.H.P. ex-ordinary pages 1503-1504]
