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 50] [Entire Act] State of Himachal Pradesh - Subsection Section 50(3) in Himachal Pradesh Waqf Rules, 2016 (3)In case, no objection is received from the land record officer, the entry shall be deemed to have been made in the land record.
