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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Himachal Pradesh - Subsection

Section 70(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)Notwithstanding anything in any record-of-rights, the Financial Commissioner may fix the number and amount of the instalments, and the times, places and manner, by, at and in which land-revenue is to be paid.