Section 30(4) in The Himachal Pradesh Nautor Land Rules, 1968
(4)The Financial Commissioner may in any case called for by himself under sub-rule (i) or reported to him under sub-rule [iii) pass such order as he thinks fit.Provided that he shall not under this rule pass any order reversing or modifying any proceedings or orders of the subordinate Revenue Officer without giving the parties concerned an opportunity of being heard.Form 'A'[See rule 14(a)]Misal Band Register For The Grant of Nautor LandDistrict.......................
