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 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(e) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974 (e)"panchayat" means a panchayat constituted under the Himachal Pradesh Panchayati Raj Act, 1968; (19 of 1970).
