Section 34 in The Himachal Pradesh Land Revenue Act, 1953
34. [Periodical] [Inserted by section of H.P. Act 21 of 1976.] record.
(1)The Collector shall cause to be prepared by the patwari of each estate yearly, or at such other intervals as the Financial Commissioner may prescribe, an edition of the record-of-rights amended in accordance with the provisions of this Chapter.(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.(3)For the purposes of the preparation of the [periodical] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] record, [under this section] [Inserted by section 10, (e)of Act ibid.] the Collector shall cause to be kept up by the patwari of each estate a register of mutations and such other registers as the Financial Commissioner may prescribe.Procedure for Making Records
