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 145] [Entire Act] State of Himachal Pradesh - Subsection Section 145(2) in The Himachal Pradesh Land Revenue Act, 1953 (2)The arbitrators shall present the award to the Revenue Officer in person unless that officer permits them to present it by agent.
