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 8 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975 8. Delivery of possession. - After making the allotment, the Collector shall also pass an order for delivery of possession of land to the allottee.
