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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Himachal Pradesh - Subsection

Section 132(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)The determination of the Revenue Officer as to the revenue to be paid in respect of each holding shall, where the estate in which the holding is situate is subject to a fixed assessment, be deemed to be an order under section 60, sub-section (1).