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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953

(2)Where the Collector suo motu starts proceedings for the determination of compensation under the provisions of the Act, he shall cause necessary entries to be made in the register referred to in sub-rule (1) in the running serial order.