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 15] [Entire Act] State of Himachal Pradesh - Subsection Section 15(1) in The Himachal Pradesh Roadside Land Control Act, 1968 (1)No court inferior to that of a Magistrate of the first class shall be competent to try any offence punishable under this Act,
