Legal Document View

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
[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

Section 171(2)(v) in The Himachal Pradesh Land Revenue Act, 1953

(v)the framing of a record-of-rights or [periodical] [Substituted for word 'tannual' under section 11(1 )of H.P. Act 21 of 1976.] record or the preparation, signing or attestation of any of the documents included in such a record;