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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)If any case in which a Commissioner or Collector has called for a record he is of opinion that the proceedings taken or order made should be modified or reversed, he shall report the case with his opinion thereon for the orders of the Financial Commissioner.