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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987

(2)On receipt of an appeal under sub-section (1), the Government may, after calling for a report from the competent authority and after making such further inquiry as it may consider necessary pass such orders as it deems fit and the orders of the Government shall be final.