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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(f) in Rules for the Sale of Surplus Rural Properties

(f)Every transfer of land under this rule shall be subject to the approval of the Settlement Commissioner or any other officer appointed by him for the purpose, provided that no transfer shall be approved till after the expiry of 15 days from the date of the order under clause