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] [Entire Act] State of Himachal Pradesh - Section Section 6 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 6. Petition when to be dismissed. - If the Collector finds that the mortgage is one to which this Act does not apply, he shall dismiss the petition.
