Section 57(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)The following applications and proceedings shall be disposed of by Revenue Officers as such, and no Court shall take cognizance of any dispute or matter with respect to which any such application or proceeding might be made or had :-First Group(a)proceedings under section 10 for commutation of rent payable in kind;(b)proceedings under section 21 for the adjustment of rents expressed in terms of the land revenue;(c)proceedings relating to the remission and suspension of rents under section 24;(d)applications under section 38 for the ejectment of a tenant against whom a decree for an arrear of rent in respect of his tenancy has been passed and remains unsatisfied;(e)applications under section 43 for recovery of possession or for compensation or for both;(f)proceedings under Chapter VI with respect to the award of compensation for improvements or disturbance;Second Group(g)applications under section 15 with respect to the division or appraisement of produce;(h)applications under section 30 for resumption of leased land;(i)applications for determination of dispute and compensation under sections 42 and 55 respectively;Third Group(j)applications under section 26 by tenants to deposit rent;(k)[***] [Clause (k) deleted by section 11 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
