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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(3)(ii) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(ii)for the remaining land, fifteen times the annual land revenue including rates and cesses chargeable thereon: