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 171(2)] [Section 171] [Entire Act] State of Himachal Pradesh - Subsection Section 171(2)(xxi) in The Himachal Pradesh Land Revenue Act, 1953 (xxi)any question relating to the preparation of a list of village cesses or the imposition by the State Government of conditions on the collection of such cesses;