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 51] [Entire Act] State of Himachal Pradesh - Subsection Section 51(3) in The Himachal Pradesh Minor Canals Act, 1976 (3)When the cost of acquiring such land has been paid, such land, if acquired in full proprietary rights, shall become the property of the canal owner.
