Section 99 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
99. References to High Court under section 81.
- Direct references to the High Court of the kind provided for in section 81 of the H.P. Tenancy and Land Reforms Act, 1972 be made by Commissioner and Collectors, and the rules published in Chapter 15 of the Rules and Orders of the High Court Volume-I should so far as they are applicable, be observed by Commissioners and Collectors in making these references and all Revenue Courts should similarly observe these rules in making these references under section 80 of the Act ibid.
