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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(a) in The Punjab Land Revenue Act, 1887

(a)when a Commissioner or Collector thinks it necessary to review any order which he has not himself passed, and when a Revenue-officer of a class below that of Collector proposes to review any order whether passed by himself or by any of his predecessors in office, he shall first obtain the sanction of the Revenue-officer to whose control he is immediately subject;