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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(2)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)the Financial Commissioner shall, in respect of those proceedings, be deemed to be the High Court within the meaning of that Code, and shall, subject to the provisions of this Act, exercise as regards the Courts under his control, all the powers of a High Court under the Code.