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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The East Punjab Damaged Areas Act, 1949

(1)The [State] Government may prepare or cause to be prepared records in writing with such precision as may be possible and giving such details as may be prescribed, relating to the debris and the salved property of each damaged area.