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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Himachal Pradesh - Subsection

Section 168(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)fixing the number and amount of the instalments, and the times and places and the manner, by at and in which any sum other than rent or land revenue which is payable under this Act or of which a record has been made thereunder is to be paid;