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 27A] [Entire Act] State of Himachal Pradesh - Subsection Section 27A(4) in The Himachal Pradesh Nautor Land Rules, 1968 (4)If trees be standing on the land concerned the value thereof shall be chargeable at market rate in addition to the nazarana of land.
