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State of Himachal Pradesh - Section

Section 67 in The Himachal Pradesh Land Revenue Act, 1953

67. Power to issue instructions.

- The State Government or the Financial Commissioner with the approval of the State Government may, for the guidance of Revenue Officers, from time to time, issue executive instructions relating to all matters to which the provisions of this Chapter apply, provided that such instructions shall be consistent with the provisions of this Act and the rules made thereunder.