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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Himachal Pradesh - Subsection

Section 55(ii) in The Punjab Land Revenue Rules

(ii)If the land-revenue is not paid to the assignee by the date fixed for payment, the Collector of his own motion or on the application of the assignee may order that it be paid to himself in the same manner and at the same place as is appointed for the payment of land-revenue due to government in the same tehsil.