Section 14(b) in The Himachal Pradesh Land Revenue Act, 1953
(b)to the Commissioner [* * *] [Words 'Or the Financial Commissioner if there is no Commissioner' which were inserted by section 4 of HP. Act No. 12 of 1956, deleted by section 6 of HP. Act No 21 of 1976.] when the order is made by a Collector;
