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

State of Himachal Pradesh - Subsection

Section 65(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)If in any case in which the Commissioner or Collector has called for a record he is of opinion that the proceedings taken or the order or decree made should be modified or reversed, he shall submit the record with his opinion on the case for the orders of the Financial Commissioner.