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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)all or any of the powers with which an Assistant Collector of either grade is, or may be, invested thereunder, and may by notification withdraw any powers so conferred.