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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Himachal Pradesh - Subsection

Section 136(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)When the mode of partition is determined, the Revenue Officer shall cause the cost of making the partition to be estimated, and shall direct that the cost be levied in the first instance from the applicant for partition or from all the co-sharers in such instalments and at such times during the progress of the partition as may be prescribed by rules