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 39(2)] [Section 39] [Entire Act] State of Himachal Pradesh - Subsection Section 39(2)(xiii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005 (xiii)acquire land and dispose off any moveable or immovable property for the purpose of efficiently carrying out its duties;