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 1] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(m) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972 (m)"permissible area" means the extent of land specified in section 4 of this Act;
