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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(v) in The Punjab Land Revenue Rules

(v)[ report to the tehsildar the death of any assignee of land-revenue or Government pensioner residing in the estate, or the marriage or re-marriage of a female drawing a family pension and residing in the estate ; or the absence of any such person for more than a year] [As amended by notification No. 605, dated 24th February, 1926.];