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[Cites 0, Cited by 0] [Section 154A(2)] [Section 154A] [Entire Act]

State of Haryana - Subsection

Section 154A(2)(b) in The Punjab Land Revenue Act, 1887

(b)"Revenue Officer" means a Revenue Officer or such other authority as the State Government may, by notification declare, having authority under the provisions of this Act or any other law for the time being in force, to discharge the functions of a Revenue Officer under that provision.]