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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(d) in The Punjab Land Revenue Rules

(d)Where the land-revenue is assigned, and the assignee has made arrangements satisfactory to the Collector for receiving such revenue at any place approved of by him oh or within fifteen days after the dates fixed for the payment of the instalments of the Government demands. In this case the payments shall be made at the place so approved.