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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Himachal Pradesh - Subsection

Section 103(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)revenue due to the Government on account of pasture or other natural products of lands, or on account of mills, fisheries or natural products of water, or on account of other rights described in section 42 or section 43 in cases in which the revenue so due has not been included in the assessment of an estate;