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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in The Punjab Land Revenue Act, 1887

(3)[ The [State Government] [Vide Punjab Government Notification No. 731, dated Ist November, 1887, all Assistant Commissioners and Extra Assistant Commissioners who have not been invested with the power of the Assistant Collector of the first grade have been appointed Assistant Collector second grade, and, vide Punjab Government Notification No. 730, of the same date, all Tehsildars and Naib-Tehsildars have been appointed Assistant Collector s of the second grade.] may appoint any Assistant Commissioner, Extra Assistant Commissioner or Tehsildar to be an Assistant Collector of the first or of the second grade, as it thinks fit, and any Naib-Tehsildar to be an Assistant Collector of the second grade.]