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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Himachal Pradesh - Subsection

Section 70(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)Until the Financial Commissioner otherwise directs, land revenue shall be payable by the instalments at the times and place and in the manner by, at and in which it is payable at the commencement of this Act.