Section 30(4) in The Himachal Pradesh Land Revenue Act, 1953
(4)All cesses now levied in any local area for the purposes mentioned in sub-section (1) shall be deemed to hove been lawfully imposed and shall, until the village officers' cess is imposed in that local area under that sub-section, be deemed to be lawfully leviable and, for the purposes of this section, to be that cess
