Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(1) in The Punjab Land Revenue Act, 1887

(1)The [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'Financial Commissioner'.] may direct that a record of rights be made for any group of neighbouring estates instead of separately for each of the estates.