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State of Punjab - Section

Section 67 in The Punjab Land Revenue Rules

67. Bail of defaulters under detention.

- A defaulter who, under section 69(2) of the Land Revenue Act, is being kept under personal restraint may be allowed to be at large upon bail being given that he shall not absent himself from a place to be specified by the Revenue-officer ordering the restraint during certain hours until ten entire days have elapsed from the commencement of his detention, unless the arrear be sooner paid.