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[Cites 0, Cited by 3] [Entire Act]

State of Himachal Pradesh - Section

Section 60 in The Punjab Land Revenue Rules

60.

Rates and cesses due at each harvest shall be payable on the date on which the first instalment of land-revenue due from the same estate on account of the same harvest is payable, and except as by these rules is otherwise provided, at the revenue office appointed for the receipt of land-revenue due to Government in the same tehsil.