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 68] [Entire Act] State of Himachal Pradesh - Subsection Section 68(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (2)But if he orders that the cost of any such proceeding shall not follow the event, he shall record his reasons for the order.
