Section 54(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)After consideration of the proposals submitted by the Revenue Officer under the provisions of section 53 the State Government shall pass such order as it may deem fit, subject to the provisions of sub-section (3) and (4), and on the receipt of such order the Revenue Officer shall make an order determining the assessment proper for each estate concerned and shall announce it in such manner as the State Government may by rule prescribe.
