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 11] [Entire Act] State of Himachal Pradesh - Subsection Section 11(a) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974 (a)the allottee shall be liable to pay all Government dues, including land revenue, rates and cesses from the date he takes possession of the land;
