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 25(1)] [Section 25] [Entire Act] State of Himachal Pradesh - Subsection Section 25(1)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (b)the right of such owner or tenant to such share has been established by a decree which is still subsisting at the time of preparing the schemes or