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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968

(3)On receipt of any such application for the grant of permission, Deputy Commissioner may, after making such inquiry as he thinks fit, order, either grant or refuse permission to transfer the land:Provided that where permission is refused, the Deputy Commissioner shall record in writing the reasons for such refusal.