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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(4)If, after examining a record called for by himself under sub-section (1) or submitted to him under sub-section (3), the Financial Commissioner is of opinion that it is inexpedient to interfere, with the proceedings or the order or decree, he shall pass an order accordingly.