Section 61 in The Himachal Pradesh Land Revenue Act, 1953
61. Application for amendment of the distribution of an assessment.
(1)Any person affected by a record made under sub-section (1) or sub-section (3) of the last foregoing section or by the revision of a record under sub-section (2) of that section, may, within thirty days from the date of publication of the record, present a petition to the Revenue Officer for re-consideration of the record so far as it affects him.(2)The order passed by the Revenue Officer on the petition shall set forth his reasons for granting or refusing it.
