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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Himachal Pradesh - Subsection

Section 168(1)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)Prescribing the fees to be charged for the service and execution of processes issued by Revenue Officers and Revenue Courts, the mode in which those fees are to be collected, the number of persons to be employed in the service and execution of those processes, and the remuneration and duties of those persons;