Section 149(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)In the absence of any such notification, a Revenue Officer invested under [sub-section (1) of section 148] [Substituted by ibid, for the words 'the last foregoing sub-section'.] with the powers of any such Civil Court as aforesaid shall, with respect to the exercise of those powers, be deemed to be such a Civil Court for the Himachal Pradesh Courts Order.
