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[Cites 0, Cited by 9] [Entire Act]

State of Himachal Pradesh - Section

Section 61 in The Punjab Land Revenue Rules

61.

Where no land-revenue is payable by an estate, the rates and cesses due therefrom shall be payable by the same instalments and at the same dates by and at which the rates and cesses of the adjacent estates are payable And the Collector shall by order determine the instalments and dates which are applicable under this rule.