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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)when there are superior and inferior land-owners in the some estate, the Financial Commissioner may by rule, or by special order in each case, determine whether the superior or inferior land-owners shall be liable for the land-revenue, or whether both shall be so liable, and, if so, in what proportions.