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[Cites 0, Cited by 3] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xviii) in The Punjab Land Revenue Act, 1887

(xviii)any question as to the allotment of land on the partition of an estate, holding or tenancy, or as to the distribution of land subject by established custom to periodical re-distribution or as to the distribution of land-revenueon the partition of an estate or holding or on a periodical re- distribution of land, or as to the distribution of rent on the partition of a tenancy ;