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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(2) in The Punjab Land Revenue Act, 1887

(2)Where land-revenue due to an assignee is collected by a Revenue-officer, there shall be deducted from the sum collected such a percentage on account of the cost of collection as the Financial Commissioner may, by rule in this behalf, prescribe.