Section 85 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
85. Retention of powers by Revenue Officers on transfer.
- When a Revenue Officer of any class who, either as such or as a Revenue Court, has under the foregoing provisions of this Act any powers to be exercised in any local area is transferred from that local area to another as a Revenue Officer or Revenue Court of the same or a higher class, he shall continue to exercise those powers in that local area, unless the State Government otherwise directs or has otherwise directed.
