Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(20) in The Himachal Pradesh Land Revenue Act, 1953

(20)"village-cess" includes any cess,contribution or due which is customarily leviable within an estate and is neither payment for the use of private property or for personal service nor imposed by or under any enactment for the time being in force;