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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Himachal Pradesh - Subsection

Section 59(3) in The Himachal Pradesh Land Revenue Act, 1953

(3)While the estate is in the possession of the Collector the land-owner or land-owners shall be entitled to receive from the State Government an allowance to be fixed by the Financial Commissioner, which shall not be less than five and more than ten per cent of the net income realised by the Government from the estate.