Section 57(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

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State of Himachal Pradesh - Subsection

Section 57(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)an Assistant Collector of the Second Grade, not being a Naib-Tehsildar, may dispose of any of the applications t mentioned in the second and third groups of that sub-section; and

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State of Himachal Pradesh - Subsection

Section 57(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972