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[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(10)(b) in The Punjab Tenancy Act, 1887

(b)any sum payable in respect of land, by way of quit-rent or of commutation for service, to the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or to a person to whom the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has assigned the right to receive the payment: