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 6] [Entire Act] State of Himachal Pradesh - Subsection Section 6(1) in Himachal Pradesh Pre-Emption Act, 2010 (1)Except as may otherwise be declared by the State Government, by notification, in the case of any agricultural land, no right of pre-emption shall exist within any cantonment.
