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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(f) in The Punjab Panchayati Raj Act, 1994

(f)on account of any dispute or matter regarding which any suit or application may be made in a revenue court as defined in the Punjab Tenancy Act, 1887 except as provided by clause (d) of sub-section (1) of section 56;