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 67] [Entire Act] State of Himachal Pradesh - Subsection Section 67(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972 (2)For the purposes of sub-section (1), recognised agents shall be such persons as the State Government may by notification declare in this behalf.
