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

State of Punjab - Subsection

Section 19(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(3)In every case falling under the proviso to sub-rule (1) the Collector receiving the return shall forward two copies thereof to the Collector of every other district in which the land is situate.