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 76] [Entire Act] State of Himachal Pradesh - Subsection Section 76(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (4)Nothing in this section shall affect the right of any person to recover from the plaintiff money paid to him under sub-section (3).
