Section 3(e) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
(e)"Muafi" means remission of land-revenue to the land-owner, that is to say, the term "Muafi" implies that the holder of the land is executed from paying the Government land revenue and usually he is a person who owns the land but is exempted from payment of land revenue of the grant of land has been made revenue free.
