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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xiv) in The Punjab Land Revenue Act, 1887

(xiv)any claim connected with, or arising out of, the collection by the Government, or the enforcement by the Government of any process for the recovery of land revenue, or any sum recoverable as an arrear of land-revenue;