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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Haryana - Subsection

Section 148(1) in The Punjab Land Revenue Act, 1887

(1)When land of which the land-revenue has been assigned in whole or in part is re-assessed, the assignee shall be liable to pay such a share of the cost of making the re-assessment as the Financial Commissioner may determine to be just.