Section 159 in The Himachal Pradesh Land Revenue Act, 1953
159. Substitution of service for payment of land revenue.
(1)The State Government may authorise the remission of land revenue in whole or in part consideration of the person liable therefor undertaking to render in lieu thereof such public service as may be specified in an agreement to be approved by the State Government and executed by that person.(2)The State Government may cancel any remission authorised and agreement made, under sub-section (1).(3)If a land-owner bound by an agreement under that sub-section to render public service in lieu of paying land-revenue fails to render the service to the satisfaction of the Collector, the Collector may determine the portion of the land revenue remitted which is represented by the service in respect of which the land-owner is in default, and with the previous sanction of the Financial Commissioner, recover that portion as if it were an arrear of land for the land revenue whereof the service was substituted.
