Section 64 in The Himachal Pradesh Land Revenue Act, 1953
64. Power to make rules.
- The State Government shall, subject to the provisions of section 65 from time to time, make rules prescribing:-(a)the method by which the estimate of the money value of the net assets of an estate or group of estates shall be made;(b)the method by which assessment to land-revenue shall be made;(c)the principles on which exemption from assessments shall be allowed for improvements;(d)the manner in which assessment shall be announced;(e)the manner in which the rate of incidence of the land-revenue is to be calculated for the purpose of sub-section (3) of section 54.
