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

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State of Haryana - Subsection

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

(a)any assignment of land revenue [or remission thereof by way of muafi] [The words 'or remission thereof way of muafi' inserted by Punjab Act No. 9 of 1961, which Act shall be deemed to have come into force on the 14th November, 1957.] made by or on behalf of the State Government; or

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State of Haryana - Subsection

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