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

State of Himachal Pradesh - Subsection

Section 60(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)The Financial Commissioner or a Commissioner or a Collector may withdraw any case pending before any Revenue Officer or Revenue Court under his control and either dispose of it himself or by written order refer it for disposal to any other Revenue Officer or Revenue Court under his control.