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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xxiii) in The Punjab Land Revenue Act, 1887

(xxiii)any claim arising out of the liability of an assignee of land-revenueto pay a share of the cost of collecting or re-assessing such revenue, or arising out of the liability of an assignee to pay out of assigned land revenue, or of a person who would be liable for land-revenueif it had not been released, compounded for or redeemed to pay on the land-revenuefor which he would but for such release, composition or redemption be liable, such a percentage for the remuneration of a [---] [The words 'zaildar, inamdar or' omitted by Punjab Act 27 of 1964, section 5.] village officer as may be prescribed by rules for the time being in force under this Act.