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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1) in The Punjab Land Preservation Act, 1900

(1)The [State] Government may make rules, consistent with this Act, -
(a)regulating the procedure to be observed in any inquiry or proceeding under this Act: and
(b)generally for the purpose of carrying into effect all or any of the provisions of this Act.