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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(1)A certificate to be given by the prescribed authority under sub-section (3) of Section 23 of the Act shall be in Form VI-A and shall be issued to the tenant on general stamp paper of the value of one rupee to be furnished by him.