Section 57(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Except as otherwise provided in this Act or by any rule made by the Financial Commissioner in this behalf, -(a)a Collector or an Assistant Collector of the First Grade may dispose of any of the applications and proceedings mentioned in sub-section (1);(b)an Assistant Collector of the Second Grade, not being a Naib-Tehsildar, may dispose of any of the applications t mentioned in the second and third groups of that sub-section; and(c)a Naib-Tehsildar, when invested with the powers of an Assistant Collector of the Second Grade, may dispose of any of the applications mentioned in the third group of that sub-section.
