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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)There shall be one or more Commissioners who shall be appointed by the State Government subject to the provisions of this Act the jurisdiction of Commissioner shall extend to such areas as the State Government may notify in this behalf in the Official Gazette.