Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Himachal Pradesh - Subsection

Section 155(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)The attachment of the produce of any land in pursuance of an order of any Court or other authority shall not prevent the person to whom the produce belongs from reaping, gathering or storing if or doing any other act necessary for its preservation.