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 1] [Section 14A] [Entire Act] State of Himachal Pradesh - Subsection Section 14A(a) in The Punjab Village Common Lands (Regulation) Act, 1961 (a)affect or shall be deemed over to have affected any right of the State Government in the land vested or deemed to be vested in a Panchayat under this Act; or
