Section 52 in The Himachal Pradesh Land Revenue Act, 1953
52. Notification of intended re-assessment and instructions as to principles of assessment
(1)Assessment of land-revenue may be general or special.(2)A general re-assessment of the land-revenue of any area shall not be undertaken without the previous sanction of the State Government and notification of that sanction.In granting such sanction the State Government may give such instructions consistent with the provisions of this Act and the rules made thereunder as it may deem fit.
