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[Cites 0, Cited by 0] [Section 101A] [Entire Act]

State of Haryana - Subsection

Section 101A(2) in The Punjab Land Revenue Act, 1887

(2)Upon an order being made under sub-section (1) the Collector shall fix a boundary line between such estates or portions of such estates accordingly, and shall demarcate the same, in accordance with the rules (if any) made under section 100 and the provisions of section 101.