Legal Document View

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
[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(2)(s) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971

(s)limits within which the area of a tenure-holder can be adjusted in allotment by compensation or otherwise;