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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(iii) in The Himachal Pradesh Panchayati Raj Act, 1994

(iii)where no land revenue has been assessed, double the amount which, would have been assessed if the average village rate had been applied: