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 59(2)] [Section 59] [Entire Act] State of Himachal Pradesh - Subsection Section 59(2)(n) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (n)the duties of any officer, or authority having jurisdiction under this Act, and the procedure to be followed by such officer and authority.