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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(17) in The Punjab Tenancy Act, 1887

(17)"agricultural year" means the year commencing on the sixteenth day of June or on such other date as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification appoint for any local area;