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 54] [Entire Act] State of Himachal Pradesh - Subsection Section 54(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (1)The compensation shall be made by payment in money, unless the parties agree that it be made in whole or in part by the transfer of land or in some other way.
