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 14] [Entire Act] State of Himachal Pradesh - Subsection Section 14(ii) in The Himachal Pradesh Land Revenue Act, 1953 (ii)when any such order is modified or reversed on appeal by the Collector, the order made by the Commissioner further appeal, if any, to him shall be final.
