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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Himachal Pradesh - Subsection

Section 79(6) in The Himachal Pradesh Land Revenue Act, 1953

(6)If notice is so given, the Collector may, with the previous sanction of the Financial Commissioner, take the estate or holding under direct management or farm it for the remainder of the term of the current assessment of the district or tehsil, or for any period within that term which the Financial Commissioner may fix.