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(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)If the amount first estimated is found insufficient supplementary estimates may be made from time to time, and the additional amount may be levied as above provided.
