Section 89(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)prescribing forms of such books, entries, statistics and accounts as the Financial Commissioner thinks necessary to be kept, made or compiled in Revenue Offices or Revenue Courts or submitted to any authority;

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State of Himachal Pradesh - Subsection

Section 89(1)(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972