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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Himachal Pradesh - Subsection

Section 65(6) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(6)Except when the Financial Commissioner fixes under sub-section (5) a day for hearing the case, no party has any right to be heard before the Financial Commissioner when exercising his powers under this section.Procedure