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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)The fees of a legal practitioner shall not be allowed as costs in any proceeding before a Revenue Officer under this Act, unless that officer considers, for reasons to be recorded by him in writing, that the fees should be allowed.