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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(c) in The Punjab Land Revenue Rules

(c)the circumstances which have made the application necessary.
(ii)Any number of defaulters residing in the same estate may, at the discretion of the Revenue-officer to whom the application is made be included in the same application, but the arrear due from each defaulter shall be separately specified.