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 19] [Entire Act] State of Himachal Pradesh - Subsection Section 19(2) in The Himachal Pradesh Requisition of Immovable Property Act, 1987 (2)All notifications issued under sub-section (1) shall be laid, as soon as may be, before the legislative Assembly.
