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 3(1)] [Section 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(1)(c) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000 (c)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue; or