Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Himachal Pradesh - Subsection Section 30(2) in The Himachal Pradesh Nautor Land Rules, 1968 (2)The Commissioner may at any time call for the record of any case pending before, or disposed off by any officer subordinate to him.
