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[Entire Act]
State of Himachal Pradesh - Section
Section 63 in The Punjab Land Revenue Rules
63.
For the service of every writ of demand, warrant of attachment and for warrant of arrest or other process for the collection of revenue under Chapters VI and VII of the Punjab Land Revenue Act, 1887, (XVII of 1887) a Charge shall be made at the following rates:| Rs. | ||
| 1) | For writ of demand | 1.00 |
| 2) | For warrant of attachment | 2.00 |
| 3) | For warrant of arrest or other process | 3.00 |