Section 56(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)The expressions "Collector", "Commissioner" and "Financial Commissioner" have the same meanings in this Act as in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be.
