Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)any arrear which has accrued while the land was held under direct management by the Collector or in farm by other person, under section 79, after either an annulment of assessment or a refusal to be liable therefor.