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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(11) in The Punjab Land Preservation Act, 1900

(11)In taking an order on objection brought under this section, the Deputy Commissioner shall be guided by such rules, if any, as the [State] [Inserted by Punjab Act No. 4 of 1944.] Government may make in this behalf,