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 139] [Entire Act] State of Himachal Pradesh - Subsection Section 139(1) in The Himachal Pradesh Land Revenue Act, 1953 (1)Any Revenue Officer may, with the consent of the parties, refer to arbitration any dispute arising before him in any matter under this Act.
