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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Himachal Pradesh - Subsection

Section 86(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(4)If any of the powers of a Collector under section 59, section 60, section 61 or section 63 are conferred on an Assistant Collector, they shall, unless the State Government by special order otherwise directs, be exercised by him subject to the control of the Collector.