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] [Entire Act] State of Himachal Pradesh - Section Section 11 in The Himachal Pradesh Nautor Land Rules, 1968 11. Land Revenue when due. - The land revenue leviable on the land granted in nautor shall be chargeable from the date of the grant of patta and not earlier.
