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 4] [Entire Act] State of Himachal Pradesh - Section Section 9 in The Himachal Pradesh Land Revenue Act, 1953 9. Appointment of Commissioners, Deputy Commissioners, Assistant Commissioners and Extra-Assistant Commissioners. - Commissioners, Deputy Commissioners, Assistant Commissioners and Extra-Assistant Commissioners shall be appointed by the State Government.
