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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(5) in The Himachal Pradesh Nautor Land Rules, 1968

(5)The amount realised from the grantee will be credited into the treasury in the following manner: -
(i)The Nazarana on land, under head "IX-land Revenue"
(ii)The price of trees, as "Forest Income"