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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1)(c) in The Punjab Land Revenue Act, 1887

(c)if the property is to be sold for the recovery of an arrear due in respect thereof, the incumbrances, grants, contracts, and rights of occupancy, if any, specially saved by order of the Financial Commissioner under section 76, sub-section (2), clause (c).