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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(1) in The Punjab Land Revenue Act, 1887

(1)At any time after an arrear of land-revenue has accrued, the Collector may cause the estate or holding in respect of which the arrear is due to be attached and taken under this own management or that of an agent appointed by him for that purpose.