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 1] [Section 80] [Entire Act] State of Himachal Pradesh - Subsection Section 80(1) in The Himachal Pradesh Land Revenue Act, 1953 (1)When any land is attached under section 78, or when the assessment of any land has been annulled under the last foregoing section, the Collector shall make proclamation thereof.
