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 54] [Entire Act] State of Himachal Pradesh - Section Section 32 in The Punjab Land Revenue Rules 32. At every angle on the boundary between two estates and at such other places on the boundary lines as may be necessary for the convenient determination of the boundary pillars of mud or stone shall be erected, not less than 3 feet in height.
