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 3] [Entire Act] State of Himachal Pradesh - Section Section 10 in The Himachal Pradesh Land Revenue Act, 1953 10. Appointment of Tehsildars and Naib-Tehsildars. - The State Government shall fix the number of Tehsildars and Naib-Tehsildars to be appointed.
