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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(i) in The Punjab Land Revenue Rules

(i)Where land-revenue is payable in kind, the produce shall be divided at the place where it is grown, in the presence of a Revenue Officer or agent appointed by the Collector to superintend the division, and the produce thus ascertained to be due as land-revenue shall be paid to that Revenue Officer, or agent at the same place.