Section 37 in The Himachal Pradesh Land Revenue Act, 1953
37. Determination of disputes.
(1)If during the making, revision or preparation of any record or in the course of any enquiry under this Chapter a dispute arises as to any matter of which an entry is to be made in a record or in a register of mutations, a Revenue Officer may of his own motion or on the application of any party interested, but subject to the provisions of the next following section, and after such inquiry as he thinks fit, determine the entry to be made as to that matter.(2)19 of 1970 - If in any such dispute the Revenue Officer is unable to satisfy himself as to which of the parties thereto is in possession of any property to which the dispute relates, he shall ascertain through the Gram Panchayat constituted under [the Himachal Pradesh Panchayati Raj Act, 1968] [Substituted for words brakets and figures, 'the Panchayat Raj Act, 1952 (Act No. VI of 1953) by section 12 of Act ibid.] or any other agency so prescribed by the Financial Commissioner or by summary inquiry who is the person best entitled to the property, and shall by order direct that that person be put in possession thereof, and that an entry in accordance with that order be made in the record or register.(3)A direction of a Revenue Officer under sub-section (2) shall be subject to any decree or order which may be subsequently passed by any Court of competent jurisdiction.
