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

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

State of Himachal Pradesh - Subsection

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

(a)where the case is an appeal or a case on review or revision, it shall be decided in accordance with the opinion of the majority of the Financial Commissioners, or, if there is no such majority which concurs in a decision modifying or reversing the decree or order under appeal, review or revision, that decree or order shall be affirmed; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

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