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(1) in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 (1)The State Government may, subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.
