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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Himachal Pradesh - Subsection

Section 55(i) in The Punjab Land Revenue Rules

(i)No order under the foregoing rules, by which arrangements made by an assignee for the receipt of assigned land-revenue payable in cash are approved, shall authorise the assignee to receive payment otherwise than from village headman empowered under these rules to collect the same from the land-owners.