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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Himachal Pradesh - Subsection

Section 71(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)Where land-revenue due to an assignee is collected by a Revenue Officer, there shall be deducted from the sum collected such a percentage on account of the cost of collection as the Financial Commissioner may by rule in this behalf prescribe.