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State of Haryana - Section

Section 107 in The Punjab Tenancy Act, 1887

107. Rules to be made after previous publication.

- The power to make any rules under this Act is subject [-] [The words 'to the control of the Governor General-in-Council and' were repealed by the Devolution Act, 38 (of 1920) Section 2 and Schedule I.] to the condition of the rules being made after previous publication.