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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(4)(b) in The Himachal Pradesh Land Revenue Act, 1953

(b)in the form of prescribed rates per acre or other unit of area applicable to the area recorded as shown, matured or cultivated during-any harvest or during any year.