Section 35 in The Himachal Pradesh Land Revenue Act, 1953
35. Making of that part of the [periodical] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] record which relates to land-owners,[etc] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] assignees of revenue and occupancy tenants.
(1)Any person acquiring, by inheritance, purchase, mortgage, gift or otherwise, any right in an estate as a land-owner [etc] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] assignee of land revenue, or tenant having a right of occupancy, shall report his acquisition of the right to the patwari of the estate.(2)If the person acquiring the right is a minor or otherwise disqualified, his guardian or other person having charge of his property shall make the report to the patwari.(3)The patwari shall enter in his register of mutations every report made to him under sub-section (1) or sub-section (2) and shall also make an entry therein respecting the acquisition of any such rights as aforesaid which he has reason to believe to have taken place, and of which a report should have been made to him under one or other of those sub-sections and has not been so made.(4)No Revenue Court shall entertain a suit or application by the person so succeeding or otherwise obtaining possession until such person has made the report required by this section.(5)A Revenue Officer shall from time to time inquire into the correctness of all entries in the register of mutations and into all such acquisitions as aforesaid coming to his knowledge of which, under the foregoing sub-sections, report should have been made to the patwari and entry made in that register and shall in each case make such order as he thinks fit with respect to the entry in the [periodical] [Inserted by section of H.P. Act 21 of 1976.] record of the right acquired.(6)Such an entry shall be made by the insertion in that record of a description of the right acquired and by the omission from that record of any entry in any record previously prepared which by reason of the acquisition has ceased to be correct.
