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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(10) in The Himachal Pradesh Land Revenue Act, 1953

(10)"land revenue" includes assigned land revenue and any sum payable in respect of land, by way of quit-rent or commutation for service, to the State or to a person whom the State has assigned the right to receive the payment;