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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Himachal Pradesh - Subsection

Section 77(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)The Collector shall report to the Financial Commissioner any transfer made by him under this section, and the Financial Commissioner may set aside the transfer or alter the conditions thereof or pass such other order as he thinks fit.