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State of Haryana - Section

Section 148 in The Punjab Land Revenue Act, 1887

148. Recovery of cost of assessing assigned land revenue.

(1)When land of which the land-revenue has been assigned in whole or in part is re-assessed, the assignee shall be liable to pay such a share of the cost of making the re-assessment as the Financial Commissioner may determine to be just.
(2)That share may be recovered by the Collector by deduction of the amount thereof from the land-revenue due to the assignee.