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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(3)An order under sub-section (1) or sub-section (2) shall not empower any Revenue Officer or Revenue Court to exercise any power or deal with any business which he or it would not be competent to exercise or deal with within the local limits of his or its own jurisdiction.Appeal, Review And Revision