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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Haryana - Subsection

Section 118(1) in The Punjab Land Revenue Act, 1887

(1)When there is a question as to the property to be divided or the mode of making a partition, the Revenue-officer shall, after such inquiry, as he deems necessary, record an order stating his decision on the question and the reasons for the decision.