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 61] [Entire Act] State of Himachal Pradesh - Subsection Section 61(ii) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (ii)when an original order or decree is confirmed on first appeal, a further appeal shall not lie;
