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 46] [Entire Act] State of Himachal Pradesh - Subsection Section 46(2) in The Himachal Pradesh Minor Canals Act, 1976 (2)Every order under sub-section (1) shall be in writing and shall specify a reasonable time within which the works or repairs mentioned therein shall be completely executed.
