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] [Entire Act] State of Himachal Pradesh - Section Section 10A in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975 10A. [ Devolution of tenancy right. [Inserted vide Notification published in R.H.P., Extraordinary, dated 10-12-1988, pp. 2239-2240.] - No entry showing a person to be a tenant by succession under section 45 or otherwise shall be made in the record, except through a mutation.]
