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 27A] [Entire Act] State of Himachal Pradesh - Subsection Section 27A(6) in The Himachal Pradesh Nautor Land Rules, 1968 (6)Where proprietorship is not sanctioned, the tresspasser shall be ejected, but all arrears and cesses shall be recovered from him.
