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 160] [Entire Act] State of Himachal Pradesh - Subsection Section 160(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)That share may be recovered by the Collector by deduction of the amount thereof from the land-revenue due to the assignee.
