Legal Document View

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
[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(d) in The Himachal Pradesh Land Revenue Act, 1953

(d)when assessments of land revenue require revision in consequence of the action of water or sand or of calamity of season or from any other cause;