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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1)(b) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

(b)Where a special arrangement has been made with the sanction of the Deputy Commissioner authorising any person under engagement to pay cost of reclamation to pay direct into the district treasury. In this case the payment shall be made as provided in clause (a).