Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(c) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975 (c)'eligible person' means a person who is eligible under clause (b) of sub-section (1) of section 8 for allotment of land out of the allotable pool;
