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 9] [Entire Act] State of Himachal Pradesh - Subsection Section 9(e) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975 (e)The allotment shall be liable to resumption if the land is not cultivated personally within a year of taking over of the possession by the allottee;
