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 4] [Entire Act] State of Himachal Pradesh - Section Section 51 in The Punjab Land Revenue Rules 51. When there are superior and inferior land-owners in the same estate or in the same holding, the inferior land-owner shall, in absence of any special order of the Financial Commissioner to the contrary be liable for the land-revenue.
