Section 135(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)On receiving the application, the Revenue Officer shall inquire into the case, and if he finds that the partition has in fact been made, he may make an order affirming it and proceed under section 131, 132, 133 and 134, or any of those sections, as circumstances may require, in the same manner as if the partition hod been made on an application to himself under this Chapter.
