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 13] [Entire Act] State of Himachal Pradesh - Subsection Section 13(3) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974 (3)The power to make any rule under sub-section (1) and (2) is subject to the condition of the rule being made after previous publication.
