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 126] [Entire Act] State of Himachal Pradesh - Subsection Section 126(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (b)so much of any other law as is inconsistent with the provisions of this Act shall be deemed to be and is hereby repealed;
