The Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996

THE HIMACHAL PRADESH LAND REVENUE (AMENDMENT 
AND VALIDATION) Act, 1996. 
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2. Amendment of section 4. 
3. Amendment of section 16. 
4. Amendment of section 32. 
5. Insertion of section 33-A. 
6. Insertion of section 34-A. 
7. Amendment of section 36. 
8. Amendment of section 38. 
9. Insertion of section 38-A. 
10. Insertion of section 47-A. 
11. Amendment of section 117. 
12. Amendment of section 171. 
13.  Validation. 
 
THE HIMACHAL PRADESH LAND REVENUE (AMENDMENT 
AND VALIDATION) Act, 1996 
(Act No. 3 of 1996)1 
Received the assent of the Governor on 7th March, 1996 and was 
published in Hindi and English in R.H.P.(Extra-ordinary), dated 12th March, 
1996 at pages 1001-1008. 
An Act further to amend the Himachal Pradesh Land Revenue Act, 1954 
(Act No. 6 of 1954) and to validate certain actions taken in 
relation to the making or special revision of record-of-rights in 
the State. 
BE it enacted by the Legislative Assembly of Himachal Pradesh in 
the Forty-sixth Year of the Republic of India, as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996. 
(2) It shall come into force at once except sections 2(b), 5, 6 and 10 
which shall be deemed to have come into force on the 23rd day of September, 
1976. 
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects 
and Reasons see R.H.P.(Extra-ordinary), dated 15.1.1996, p. 241 & 246. 
  Sections 2 to 12 incorporated in the Principal Act. 
13. Validation.-Notwithstanding anything contained in the Himachal 
Pradesh Land Revenue Act, 1954 (Act No. 6 of 1954) and rules, instructions, 
notifications made or issued thereunder, or in any law for the time being in 
force or in any judgement, decree or order of any court or other authority, 
where at any time after the 23rd day of September, 1976 and before the 
commencement of the Himachal Pradesh Land Revenue (Amendment and 
Validation) Act, 1996, if any record-of-rights or special revision of record-
of-rights has been made in respect of lands, situated in the State of Himachal 
Pradesh, such making or special revision of record-of-rights shall and shall 
be deemed always to have been valid and shall not be questioned on the 
ground that the amendments made vide sections 2(b), 5, 6 and 10 of this Act 
were not in force at that time when such record-of-rights were made or 
specially revised. 
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