Section 63 — Orders to regulate payment of land-revenue.

(1) Notwithstanding anything in any record-ofrights, the Financial Commissioner may fix the number and amount of the installments, and the times, places and manner, by, at and in which land-revenue is to be paid. (2) Until the Financial Commissioner otherwise directs, land-revenue shall be payable by the installments, at the times and places and in the manner by, at and in which it is payable at the commencement of this Act.

‹ Prev All sections Next ›