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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(1)(a) in The Punjab Tenancy Act, 1887

(a)proceedings under Section 27 for the adjustment of rent expressed in terms of the land revenue;
(aa)[Clause (aa) inserted by Section 11 of Punjab Act 11 of 1925 has been omitted by the Indian (Adaptation of Existing Indian Laws) Order, 1947, Section 4(1).]