Section 118(3B) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3B)The person aggrieved by the findings recorded by the Collector, that a particular transfer of land is in contravention of the provisions of sub-section (1), may, within 30 days from the date on which the order recording such findings is made by the Collector or such longer period as the Divisional Commissioner may allow for reasons to be recorded in writing, file an appeal to the Divisional Commissioner, to whom such Collector is subordinate, and the Divisional Commissioner may, after giving the parties an opportunity of being heard and, if necessary, after sending for the records of the case from the Collector [***] [The words 'and after making such enquiry as he thinks fit either personally or through an officer working under him' omitted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.] reverse, alter or confirm the order made by the Collector [and the order made by the Divisional Commissioner shall be final and conclusive] [Inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.].
