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 46] [Entire Act] State of Himachal Pradesh - Subsection Section 46(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (3)Where an application is made under sub-section (2), such officer after giving the parties an opportunity of being heard, may make such order thereon as be may deem fit.
