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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(2) in The Punjab Land Revenue Act, 1887

(2)The provisions of this section shall not be put in force for the recovery of an arrear of land-revenue which has accrued on land -
(a)while under attachment under the last foregoing section ; or
(b)while under the charge of the Court of Wards.