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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(2)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)where the land-revenue has been permanently assessed or has been wholly or in part compounded for or redeemed, double the amount which, but for such permanent assessment, composition or redemption, would have been leviable; or