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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Himachal Pradesh - Subsection

Section 171(2)(xxiv) in The Himachal Pradesh Land Revenue Act, 1953

(xxiv)any claim arising out of the liability of an assignee of land-revenue to pay a share of the cost of collecting or reassessing such revenue, or arising out of the liability of on assignee to pay out of assigned land revenue, or of a person who would be liable for land-revenue, if it had not been released, compounded for, or redeemed, to pay on the land-revenue for which he would, but for such release, composition or redemption, be liable, such a percentage for the remuneration of a village officer as may be prescribed by rules for the time being in force under this Act;