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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(3)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)where the case is not an appeal or a case on review or revision, matter respecting which there is the difference of opinion shall be referred to the State Government for decision, and the decision of that Government with respect thereto shall be final.