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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(f) in The Himachal Pradesh Land Revenue Act, 1953

(f)[ when assessment of land-revenue requires revision in consequence of the land being put to a use different from that for which an assessment is in force; and [Added by section 19 of Act ibid.]