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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Himachal Pradesh - Subsection

Section 157(2) in The Himachal Pradesh Land Revenue Act, 1953

(2)The State Government may impose on the collection of any village cess comprised in the list such conditions as to police other establishments connected with the village, market or fair in or on account of which the cess is levied, as it thinks fit.