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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Himachal Pradesh - Subsection

Section 93(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)The officers appointed under sub-section (1) shall be guided by such instructions consistent with the provisions of this Act, as the State Government may from time-to-time issue.