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 108] [Entire Act] State of Himachal Pradesh - Subsection Section 108(4) in The Himachal Pradesh Land Revenue Act, 1953 (4)No such boundary line shall be deemed to have been permanently fixed until it has been approved by the Financial Commissioner
