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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1)(c) in The Himachal Pradesh Land Revenue Act, 1953

(c)when the assessment of any land has been annulled or the land-owner has refused to be liable therefor, and the term for which the land was to be managed by the Collector or his agent or let in farm has expired;