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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(2)The Collector to whom the return in Form VII-A or Form VII-B, is furnished shall issue a receipt to the person furnishing the return as soon as the return in the required number of copies is received by him.