Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)in the case of special assessment of land put to non-agricultural use in an assessment circle or part thereof-
(i)on the average net letting value of a category and class of sites, or
(ii)where for any reason it is not possible to ascertain the net letting value, on the average market value of sites as determined in the manner prescribed: