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[Cites 0, Cited by 7] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(3)Any person aggrieved by the order of the Consolidation Officer under sub-section (2) may within one month of that order file an appeal before the Settlement Officer (Consolidation) who shall after hearing the appellant pass such orders as he considers proper.