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 32] [Entire Act] State of Himachal Pradesh - Subsection Section 32(3) in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975 (3)The amount deposited by the tenant shall be paid to the landowner by means of cash payments against receipts.
