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 127] [Entire Act] State of Himachal Pradesh - Subsection Section 127(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (1)The repeal of the enactments referred to in clauses (a) and (b) of the last preceding section shall not affect their previous operation.
