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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(2)(c) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(c)a Naib-Tehsildar, when invested with the powers of an Assistant Collector of the Second Grade, may dispose of any of the applications mentioned in the third group of that sub-section.