Section 150(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

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State of Himachal Pradesh - Subsection

Section 150(1)(a) in The Himachal Pradesh Land Revenue Act, 1953

(a)when a Nambardar or other land-owner, or an assignee of land revenue, to whom any sum other than rent is payable on account of a liability under this Act, refuses to receive the sum from or to grant a receipt therefor to the person by whom it is payable,

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State of Himachal Pradesh - Subsection

Section 150(1)(a) in The Himachal Pradesh Land Revenue Act, 1953