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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

State of Punjab - Subsection

Section 39A(k) in The Punjab Laws Act, 1872

(k)the collection with or without the aid of the village headmen, and by any process available for the realization of the land-revenue, of any tax imposed under clause (j) of this section, and the application of, and the mode of accounting for, the same; and generally for