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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(b) in The Himachal Pradesh Nautor Land Rules, 1968

(b)when the Commissioner or the Deputy Commissioner think it necessary to review any order which he has not himself passed, he shall first obtain the sanction of the Financial Commissioner in the case of the Commissioner and the Commissioner in the case of the Deputy Commissioner;