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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Punjab - Subsection

Section 155(2) in The Punjab Land Revenue Act, 1887

(2)Until rules are made under clauses (a) and (b) of sub-section (1) the sums therein referred to shall be payable by the instalments at the time and places, and in the manner by, at and in which they are now payable.