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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Himachal Pradesh - Subsection

Section 150(1)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)when the person by whom any such sum is payable is in doubt as to the Nambardar or other land-owner or the assignee of land revenue, entitled to receive it,