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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(4) in The Himachal Pradesh Nautor Land Rules, 1968

(4)Government dues payable in respect of the grant of nautor lands for water mills, thrashing floor and for building subservient to agriculture or construction of residential houses will have to be paid in lump-sum.