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State of Himachal Pradesh - Section

Section 28 in The Himachal Pradesh Nautor Land Rules, 1968

28.

An appeal from the order of the S.D O. (C) under rule 16 shall lie to the Deputy Commissioner within 60 days from the date of the order. A further appeal from the appellate order of the Deputy Commissioner shall lie to the Commissioner within 60 days from the date of the order.In the case of original grant made by the Deputy Commissioner, an appeal from his order shall lie to the Commissioner within 60 days from the date of order and a second appeal to the Financial Commissioner within 90 days from the date of order;Provided that no second appeal shall lie when the original order is confirmed on first appeal.