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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(1) in The Himachal Pradesh Roadside Land Control Act, 1968

(1)Any person aggrieved by an order of the Collector under sub-section (2) of section 6 granting permission subject to conditions or refusing permission may, within thirty days from the date of such order, prefer an appeal to the Financial Commissioner.