Section 141(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)[ The Revenue Officer may for reasons to be recorded by him make an order disallowing any nomination made by either party and require that party to make another nomination within a period to be specified in the order and if such other arbitrator is not nominated within the period so specified, the Revenue Officer, may from time to time, enlarge that period or may cancel the order of reference] [substituted ibid.].
