Section 89(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Himachal Pradesh - Subsection

Section 89(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(b)for the guidance of Revenue Officers in determining, for the purposes of this Act, the amount of the land revenue and value of crop or rent of any land;

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State of Himachal Pradesh - Subsection

Section 89(1)(b) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972