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 17] [Entire Act] State of Himachal Pradesh - Subsection Section 17(2) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975 (2)An appeal shall be made on -(a)one rupee court-fee stamp paper, when made to the Collector; and(b)two rupees court-fee stamp paper, when made to the Commissioner.
