Section 35(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)Any person acquiring, by inheritance, purchase, mortgage, gift or otherwise, any right in an estate as a land-owner [etc] [Substituted for words 'annual' by section 10(a) of Act 21 of 1976] assignee of land revenue, or tenant having a right of occupancy, shall report his acquisition of the right to the patwari of the estate.
