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] [Entire Act] State of Himachal Pradesh - Section Section 87 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 87. Powers exercisable by Financial Commissioner from time-to-time. - All powers conferred by this Act on the Financial Commissioner may be exercised by him from time-to-time as occasion requires.
