Section 62 in The Himachal Pradesh Land Revenue Act, 1953
62. Appeals from orders under sections 55 and 61.
- An appeal from an order under the last foregoing section or section 55 shall lie to the Commissioner, and from the appellate order of the Commissioner to the Financial Commissioner.[* * *] [Sign 'which was substituted by section 5 of HP. Act 12 of 1956, substituted, and proviso added thereafter deleted, by section 18 of H P. Act 21 of 1976.]Special Assessment
