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 27A] [Entire Act] State of Himachal Pradesh - Subsection Section 27A(7) in The Himachal Pradesh Nautor Land Rules, 1968 (7)The sanctioning authority will be Settlement Officer in the areas under settlement and the Deputy Commissioner elsewhere; and
