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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Haryana - Subsection

Section 138(1)(b) in The Punjab Land Revenue Act, 1887

(b)when the person by whom any such sum is payable is in doubt as to the headman or other land-owner, or the assignee of land revenue, entitled to receive it ;