Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act] State of Himachal Pradesh - Subsection Section 28(1)(b) in The Himachal Pradesh Land Revenue Act, 1953 (b)all or any of the powers with which an Assistant Collector may be invested thereunder, and may by notification withdraw any powers so conferred.