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 16 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975 16. Manner of service of notices. - Notices under Chapter IX of the Act shall be served in the manner prescribed in section 71 of the Act for the mode of service of summons.
