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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Punjab - Subsection

Section 57(1) in The Punjab Land Revenue Act, 1887

(1)Any person affected by a record made under sub-section (1) or sub-section (3) of the last foregoing section, may, within thirty days from the date of the publication of record, present a petition to the Revenue-officer for a reconsideration of the record so far as it affects him.