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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Himachal Pradesh - Subsection

Section 168(1)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)fixing the dates on which profits are to be divisible by Nambardar or other persons by whom they are realised on behalf of co-sharers;