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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Land Reforms Rules, 1973

(2)After the statement referred to in sub-rule (1) has been prepared, the Collector or the officer authorised by the State Government shall serve a [ninety days] [Added vide Notification dated 2.9.1987.] notice in form 'C' on the persons having interest in the land.