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 150] [Entire Act] State of Himachal Pradesh - Subsection Section 150(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)When a deposit has been so received, the liability of the depositor to the Nambardar or other land-owner, or the assignee of land Revenue, for the amount thereof shall be discharged
