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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(3) in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974

(3)In cases, other than those covered under sub-rules (1) and (2) above, the calculation of the surcharge shall be made by Patwari of the circle in which the land is situated in accordance with the provisions of section 3 of the Act.