Section 104 in The Himachal Pradesh Land Revenue Act, 1953
104. Recovery of arrears due from co-sharers paid by Nambardar.
(1)Any Nambardar who has paid an arrear of revenue due on account of the share of any co-sharer whom he represents may, within six months from the date of such payment, apply in writing to the Revenue Officer to recover such arrear on his behalf as if it were an arrear of revenue payable to State Government.(2)The Revenue Officer shall on receipt of such application, satisfy himself that the amount claimed is due to the Nambardar and may then subject to rules made under this Act proceed to recover, as if it were an arrear of land revenue such amount with costs and interest from the said co-sharer or any person in possession of his share.(3)The Revenue Officer shall not be made a defendant in any suit in respect of an amount for the recovery of which an order has been passed under this section No appeal shall lie from an order of a Revenue Officer under this section.
