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 17] [Entire Act] State of Himachal Pradesh - Subsection Section 17(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (1)The result of the division or appraisement shall be recorded and signed by the referee, and the record shall be submitted to the Revenue Officer.
