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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(vi) in The Punjab Land Revenue Rules

(vi)report to the tehsildar all encroachments on roads [including village roads] [Inserted by Financial Commissioner's notification No. 4622-E, dated 14th November, 1932.] or on Government waste lands and injuries to, or appropriation of nazul property situated within the boundaries of the estate ;