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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(a) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(a)when a Commissioner or a Collector thinks it necessary to review any order which he has not himself passed, and when the Revenue Officer of a class below that of Collector proposes to review any order whether passed by himself or by any of his predecessors in office, he shall first obtain the sanction of the Revenue Officer or Collector to whose control he is immediately subject;