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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(a) in The Punjab Courts Act, 1918

(a)In section 117(2) of the Punjab Land Revenue Act, 1887, in clause (c), "[Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.]" shall be substituted for "District Judge" an in clauses (d) and (e) "District Court" shall be substituted for "Divisional Court".