Section 33 in The Himachal Pradesh Land Revenue Act, 1953
33. Making of special revision of record-of-rights.
(1)When it appears to the State Government that a record-of-rights for an estate does not exist, or that the existing record-of-rights for an estate requires special revision, it may by notification direct that record-of-rights be made or that the record-of-rights be specially revised, as the case may be.(2)The notification may direct that record-of-rights shall be made or specially revised for all or any estates in any local area.(3)A record-or-rights made or specially revised for an estate under this section shall be deemed to be the record-of-rights for the estate, but shall not affect any presumption in favour of the State, which has already arisen from any previous record-of-rights.
