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 24(2)] [Section 24] [Entire Act] State of Himachal Pradesh - Subsection Section 24(2)(d) in The Himachal Pradesh Requisition of Immovable Property Act, 1987 (d)the principles to be followed in apportioning the cost of proceeding before the arbitrator and an appeal under this Act;