48. All land to be liable to payment of land revenue save in case of remission.
- All land, whether applied to agricultural or any other purpose, and wherever situate shall be liable to payment of land revenue to the [Government] [Amended by Act No.III of 1308 F.] in accordance with the provisions of this Chapter and Chapters VII and IX except in case title to land has been transferred to any [Local Authority] [Substituted for 'Mahkama-i-Safai' (Municipality) by A.P.A.O. 1957.] or the revenue thereof has been wholly remitted under any special contract with [Government] [Amended by Act No.III of 1308 F.] or under any order or law.
