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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)Where the first instalment of compensation has been deposited in accordance with the provisions of sub-section (2), the prescribed authority shall issue to the applicant a certificate in the prescribed form declaring him to be the landowner in respect of the land specified in the certificate.