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 42] [Entire Act] State of Himachal Pradesh - Subsection Section 42(4) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (4)The quantum of loss or damage shall be assessed by the Settlement Officer (Consolidation) and an assessment so made shall be final.
