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State of Himachal Pradesh - Section

Section 68 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

68. Costs.

(1)A Revenue Officer may give and apportion the costs of any proceeding under this Act in any manner he thinks fit.
(2)But if he orders that the cost of any such proceeding shall not follow the event, he shall record his reasons for the order.