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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Punjab - Subsection

Section 11A(4) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(4)An account of each landowner shall be maintained in the Divisional Canal Office, showing the recoveries of advance payment of betterment charges.] [Rule 11-A inserted by Punjab Government Notification No. 254-IW-59/98, dated the January, 1959.]