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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)the State Government may by notification declare that in any estate a holding or its owner shall not be liable for any part of the land-revenue for the time being assessed on the estate except that part which is payable in respect of the holding; and