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 1] [Entire Act] State of Himachal Pradesh - Subsection Section 1(2) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1997 (2)It shall and shall be deemed to have come into force, on the 28th day of December, 1996.
