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 8] [Entire Act] State of Himachal Pradesh - Subsection Section 8(2) in Himachal Pradesh Waqf Rules, 2016 (2)On receipt of such lists, the revenue authorities shall include them while updating after taking into consideration while deciding mutation in the land record and inform the Board with a copy of such entries within six months.
