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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(1) in Punjab Colonisation of Government Lands (Punjab) Act, 1912

(1)If in any estate the majority of the tenants and owners of the estate shall apply for the levy of a cess for village purposes the Collector may order the payment of such a cess from the proprietors, tenants and inhabitants of the village in such way and at such rates as he holds to be suitable.