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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)No payment made by any person to the defaulter before the making of the proclamation on account of rent or any other asset in anticipation of the usual time for the payment shall, without the special sanction of the Collector, be credited to that person or relieve him from liability to make the payment to the Collector or his agent or farmer.