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

State of Himachal Pradesh - Subsection

Section 59(1) in The Himachal Pradesh Land Revenue Act, 1953

(1)At any time within ninety days from the date of the announcement of an assessment of the estate, the land-owner or where there are more land-owners than one, any of them who would be individually or collectively liable for more than half the sum assessed, may give notice to the Revenue 'officer of refusal to be liable for the assessment.