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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)Land may be assessed to land-revenue notwithstanding that that revenue by reason of its having been assigned, released, compounded for or redeemed, is not payable to the State Government.