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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)when a Commissioner or Collector thinks it necessary to review any order which he has not himself passed, when a Revenue Officer of class below that of Collector proposes to review any order whether passed by himself or by any of his predecessors in office, he shall first obtain the sanction of the Revenue Officer to whose control he is immediately subject;