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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(3)The State Government shall by notification and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2)