Section 38A(2)(d) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

[Cites 0, Cited by 0] [Section 38A(2)] [Section 38A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38A(2)(d) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975

(d)Any applicant, whose application has been rejected, may, within 60 days of the date of order of rejection, apply to the State Government to review the order and the Government may, after making such further inquiry as it may think fit, pass such order as it considers necessary:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 38A(2)(d) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975