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 48] [Entire Act] State of Himachal Pradesh - Subsection Section 48(2) in The Himachal Pradesh Panchayati Raj Act, 1994 (2)A revenue officer may, in a proceeding under section 46 of the said Act, call for a report from the Gram Panchayat on a question of fact.
