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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Himachal Pradesh - Subsection

Section 154(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)Notwithstanding anything in any other enactment for the time being in force, an order issued by any Court for the attachment of assigned land-revenue shall require the person by whom the revenue is payable to pay it to the Collector, and the Collector to hold it subject to the further orders of the Court.