Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Land Revenue (Amendment) Act, 2011 CONTENTS 1. Short title 2. Amendment of section 34 3. Amendment of section 35 Himachal Pradesh Land Revenue (Amendment) Act, 2011 PREAMBLE AN ACT further to amend the Himachal Pradesh Land Revenue Act, 1954 (Act No. 6 of 1954). B E it enacted by the Legislative Assembly of Himachal Pradesh in the Sixty-second Year of the Republic of India as follows:-- 1. Short title :- This Act may be called the Himachal Pradesh Land Revenue (Amendment) Act, 2011. 2. Amendment of section 34 :- In section 34 of the Himachal Pradesh Land Revenue Act, 1954 (hereinafter referred to as the principal Act),- (a) in sub-section (1), for the words "by the Patwari of each estate" the words "by the Revenue Officer concerned for each estate", shall be substituted; and (b) in sub-section (3), after the words "each estate", the words "and the Revenue Officer" shall be inserted. 3. Amendment of section 35 :- In section 35 of the principal Act,- (a) in sub-section (1), after the words "of the estate", the words "or the Revenue Officer concerned" shall be inserted; (b) in sub-section (2), after the words "to the patwari", the words "or the Revenue Officer concerned" shall be inserted; (c) in sub-section (3), after the words "The patwari", the words and signs "or the Revenue Officer, as the case may be," shall be inserted; and (d) in sub-section (5), after the words "to the patwari", the words "or the Revenue Officer" shall be inserted.