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 64] [Entire Act] State of Himachal Pradesh - Subsection Section 64(2) in Himachal Pradesh Waqf Rules, 2016 (2)In case the encroachment is not removed within fifteen days of the order, the area Magistrate shall proceed to remove the encroachment within a month of the expiry of the notice period.
