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[Cites 0, Cited by 0] [Section 23(8)] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(8)(b) in Land Revenue Assessment Rules, 1929

(b)Where the rent of tenancy is the whole or a share of the land-revenue thereof, with or without an addition in money, kind or service [-] [Omitted by GSR 139/PA 17/87/Sections 60/Amd. (2)/66, dated 28th June, 1966.] and the result of proceedings, if any, taken under section 27 of the Punjab Tenancy Act, 1887, shall be shown in this record under sthe land-owners holding of which the tenancy is part, an additional entry showing the tenant's name being inserted between entries (2) and (3).