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 61] [Entire Act] State of Himachal Pradesh - Subsection Section 61(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)The order passed by the Revenue Officer on the petition shall set forth his reasons for granting or refusing it.
