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[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

State of Himachal Pradesh - Subsection

Section 157(1)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)at any other time on an order made with respect to any estate by the State Government, a Revenue Officer shall prepare a list of village-cesses, if any, levied in the estate which have been generally or specially approved by State Government or the title to which has, before the passing of the Act been judicially established.