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State of Himachal Pradesh - Section

Section 8 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

8. Determination of revenue or rent of the plot under section 20(1)(a)(v).

- The rent or revenue of a plot if it is a part of large holding mentioned in section 20(1)(a)(v) shall be calculated in accordance with the following formula:-
R =| R1 x R2R3
R is the rent or revenue of the plot as the case may be;R 1 is the rental value of the plot;R 2 is the rent or revenue of the holdings to which the plot belongs; andR 3 is the rental value of holding. If the plot constitutes a separate holding, assessed to rent or revenue payable in cash the said rent or revenue as the case may be, shall be entered in the statement.