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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(b) in The Punjab Land Preservation Act, 1900

(b)any special order under [sections 4, 5 or 5-A] [Substituted for 'section 4 or section 5' by Punjab Act 4 of 1944, section 8(c).], is made in respect of such area, the Deputy Commissioner shall cause public notice of the provisions of such general or special order to be given, and if the provisions of any such order restrict or [prohibit the exercise of] [Substitued for the word 'extinguish' by Punjab Act 7 of 1926, section 4.] any existing rights, shall also publish in the language of the country and in every town and village the boundaries of which include any portion of the area within or over which the [exercise of any such rights is so restricted or prohibited] [Substituted for the words 'any such rights are so restricted or extinguished' by Punjab Act 7 of 1926, section 4.] a proclamation stating the regulations, restrictions and prohibitions which have been imposed, by any such order, within the limits of such area or in any part or parts thereof, fixing a period of not less than three months from the date of such proclamation, and requiring every person claiming any compensation in respect of any right so restricted or prohibited, within such period either to present to such officer a written notice specifying, or to appear before him and state, the nature and extent of such right and the amount and particulars of the compensation (if any) claimed in respect thereof.