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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(vii) in The Punjab Land Revenue Act, 1887

(vii)any notification of the undertaking of the general re- assessment of a district or tahsil having been sanctioned by the [State Government] [Substituted for the words 'Governor-General in Council' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.];