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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

(i)No Revenue Court, of a grade lower than the court of the Collector, shall issue a Commission to a Revenue official to make a local investigation or to examine accounts or to make a partition of immovable property, not paying revenue to Government, except with the previously obtained sanction of the Deputy Commissioner.