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 1] [Section 159] [Entire Act] State of Himachal Pradesh - Subsection Section 159(b) in The Himachal Pradesh Panchayati Raj Act, 1994 (b)'authorised officer' means the officer authorised under section 161 to hear election petitions;
