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 78] [Entire Act] State of Himachal Pradesh - Subsection Section 78(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005 (2)The Board or a Committee shall be deemed to be a local authority for the purposes of the Land Acquisition Act, 1894.
