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 136] [Entire Act] State of Himachal Pradesh - Subsection Section 136(3) in The Himachal Pradesh Land Revenue Act, 1953 (3)The Financial Commissioner shall make rules for determining the costs of partitions under this Chapter and the mode in which such costs are to be apportioned.
