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 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(c) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992 (c)"grantee" means the person in whose favour a grant has been made and includes his heirs, successors and assignees;
