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 14] [Entire Act] State of Himachal Pradesh - Subsection Section 14(5) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972 (5)The amount shall be payable either in lump sum or in six monthly instalments not exceeding ten in the manner prescribed.
