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 163] [Entire Act] State of Himachal Pradesh - Subsection Section 163(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)Any amount payable as damages under clause (b) of sub-section (1) or as fine under clause (d) of that sub-section maybe recovered in the same manner as arrears of land revenue.
