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 109] [Entire Act] State of Himachal Pradesh - Subsection Section 109(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)The State Government shall also credit to the said Fund an amount equivalent to twenty percent of the total land revenue collected during the preceding financial year.
