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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)The Financial Commissioner may at any time call for the record of any case pending before [or disposed of by] [Inserted by section 3 of HP. Act of 1955.] any Revenue Officer subordinate to him.