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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)With respect to all matters dealt with under this Chapter, the Financial Commissioner shall have the same power to call for, examine and revise the proceedings of the Land Reforms Officer, or the Collector or the Commissioner as provided in section 65 of this Act.