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] [Entire Act] State of Himachal Pradesh - Section Section 41 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 41. Recovery of Compensation or costs or other sums payable under this Act. - Compensation under section 23 or costs under section 40 or any other sums payable under this Act shall be recoverable as an arrear of land revenue.
