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 1] [Section 10] [Entire Act] State of Himachal Pradesh - Subsection Section 10(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (2)The application shall be made to the Collector or to any other officer especially authorised in this behalf by the State Government.
