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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)The general superintendence and control over all other Revenue Officers and Revenue Courts shall be vested in, and all such officers and Courts shall be subordinate to, the Financial Commissioner.