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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Punjab - Subsection

Section 21A(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(4)In every case falling under the proviso to sub-rule (1), the Collector shall retain the original Forms with him and send the requisite number of copies thereof to the Collectors of the districts in which the land of the landowner or tenant, as the case may be, is situate.