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 82] [Entire Act] State of Himachal Pradesh - Subsection Section 82(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (1)An Assistant Collector may exercise his power under this Act at any place within the limits of the district in which he is employed.
