Section 2(1)(d) in The Punjab Resumption of Jagirs Act, 1957

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State of Haryana - Subsection

Section 2(1)(d) in The Punjab Resumption of Jagirs Act, 1957

(d)any grant of [money (not being payable out of the revenue of the Central Government)] [Substituted for the words 'money' by Punjab Act 33 of 1959, Section 2.] including any thing payable on the part of the State Government in respect of any right, privilege, perquisite or office; and

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State of Haryana - Subsection

Section 2(1)(d) in The Punjab Resumption of Jagirs Act, 1957