Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

State of Himachal Pradesh - Subsection

Section 157(1)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)when the local area in which an estate is situate is being generally reassessed and before the assessment has been confirmed;