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State of Himachal Pradesh - Section

Section 57 in The Punjab Land Revenue Rules

57.

(i)Land-revenue due to assignees, that is paid under the foregoing rules into a Government treasury, shall be held-in deposit at the credit of the assignee, and shall be paid to him on his demand.
(ii)A charge of 2 percent for expenses of collection, or such other charges, as may in any case have been prescribed, shall be deducted by the Collector from all such sums.