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 4] [Entire Act] State of Himachal Pradesh - Subsection Section 4(ii) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992 (ii)all rights, title and interest of the grantee in the forests or waste lands held by him, shall vest in the Government free from all encumbrances.
