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State of Haryana - Section

Section 7C in The Punjab Resumption of Jagirs Act, 1957

7C. [ Compensation to be construed amount. [Added by Haryana Act, 25 of 1973.]

- For the purposes of Section 5A and sub-section (1B) of Section 6, the expression 'compensation' wherever occurring in this Act shall be deemed to mean 'amount'].