Section 37(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)19 of 1970 - If in any such dispute the Revenue Officer is unable to satisfy himself as to which of the parties thereto is in possession of any property to which the dispute relates, he shall ascertain through the Gram Panchayat constituted under [the Himachal Pradesh Panchayati Raj Act, 1968] [Substituted for words brakets and figures, 'the Panchayat Raj Act, 1952 (Act No. VI of 1953) by section 12 of Act ibid.] or any other agency so prescribed by the Financial Commissioner or by summary inquiry who is the person best entitled to the property, and shall by order direct that that person be put in possession thereof, and that an entry in accordance with that order be made in the record or register.
