Section 153 in The Himachal Pradesh Land Revenue Act, 1953
153. Orders of Civil and Criminal Courts for execution of processes against land or the produce thereof to be addressed to Revenue Officer.
- Orders issued by any Civil or Criminal Court for the attachment, sale or delivery of any land, or interest in land, or for the attachment or sale of the produce of any land, shall be addressed to the Collector or such Revenue Officer as the Collector may appoint in this behalf, and be executed by the Collector or that officer in accordance with the provisions of the law applicable to the Court issuing the orders and with any rules consistent, therewith made by the Financial Commissioner with the concurrence of the [High Court] [Substituted for words 'Judicial Commissionar' by section 27 of HP. Act 21 of 1976.] and the previous sanction of the State Government.
