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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(4)Subject to the rules under this section, a Revenue Officer may refer any application or case which he is empowered to dispose of under this Act to another Revenue Officer for investigation and report, and may decide the case upon the report.