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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(1)When a Revenue Officer appoints referee under the last foregoing section, he may give him instructions with respect to the association with himself of any other persons as assessors, the number, qualifications and selection of those assessors, and the procedure to be followed in making the division or appraisement.