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State of Haryana - Section

Section 46 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957

46. Number of cattle which may be kept in an Agricultural Settlement. [Section 16(2)(m)].

- No Habitual Offender residing in an Agricultural Settlement, established under section 14, may keep more cattle per plough than maximum limit, which may from time to time be prescribed by the Special Officer.