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] [Entire Act] State of Himachal Pradesh - Section Section 49 in The Himachal Pradesh Panchayati Raj Act, 1994 49. Procedure in revenue proceedings. - In proceedings under the Himachal Pradesh Land Revenue Act, 1953 (6 of 1954) the Gram Panchayat shall follow the prescribed procedure.
