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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(i) in The Punjab Tenancy Act, 1887

(i)an appeal from an order or decree made by an Assistant Collector of the 1st grade specially empowered by name in that behalf by the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government in a suit mentioned in the 1st group of Sub-section (3) of Section 77 shall lie to the Commissioner and not to the Collector;