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

State of Himachal Pradesh - Subsection

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

(x)the amount of, or the liability of any person to pay, any other revenue to be assessed under this Act, or any cess, charge or rate to be assessed on an estate or holding under this act on any other enactment for the time being in force;