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 2] [Entire Act] State of Himachal Pradesh - Section Section 47 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 47. Improvements made before the commencement of this Act. - Improvements made by a tenant before the commencement of this Act shall be deemed to have been made in accordance with this Act.
