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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(d) in The Punjab Land Preservation Act, 1900

(d)make an award upon each such claim, setting out therein the nature and extent of the right claimed, the person or persons making such claim, the extent (if any) to which, and the person, or persons in whose favour, the right claimed is established, the extent to which it is to be restricted or [prohibited] [Substituted for the word 'extinguished' by Act 8 of 1926, section 5.] and the nature and amount of the compensation (if any awarded).