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 1 in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966 1. Title and commencement. - These rules may be called the Himachal Pradesh Cancellation of Remission or Assignment of Land Revenue Rules, 1966.
