Section 57(2)(ii) in The Himachal Pradesh Land Revenue Act, 1953

[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(2)(ii) in The Himachal Pradesh Land Revenue Act, 1953

(ii)nothing in this sub-section shall affect any assessment in force at the time of the commencement of this Act or apply to an area which has been declared to be an urban assessment circle under the provisions of sub-section (4) of section

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State of Himachal Pradesh - Subsection

Section 57(2)(ii) in The Himachal Pradesh Land Revenue Act, 1953