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 64] [Entire Act] State of Himachal Pradesh - Subsection Section 64(a) in The Himachal Pradesh Land Revenue Act, 1953 (a)the method by which the estimate of the money value of the net assets of an estate or group of estates shall be made;
