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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(5)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)which has been separately assessed to land revenue, or would have been so assessed if the land revenue had not been released, compounded for or redeemed, or