Section 158 in The Himachal Pradesh Land Revenue Act, 1953
158. Superior land owners dues.
- Where a superior land-owner is entitled to receive in respect of any land from an inferior land-owner dues in kind or in cash of fluctuating quantity or amount, the Collector may-(a)on the application of both land-owners, or(b)with the previous sanction of the State Government on the application of either of them,commute those dues into a fixed percentage of the land revenue payable by the inferior land-owner in respect of the land.
