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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(4) in The Himachal Pradesh Land Revenue Act, 1953

(4)Land-revenue may be assessed -
(a)as a fixed annual charge payable in a lump sum or by instalments;
(b)in the form of prescribed rates per acre or other unit of area applicable to the area recorded as shown, matured or cultivated during-any harvest or during any year.