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State of Haryana - Section

Section 126 in The Punjab Land Revenue Act, 1887

126. Officers who may be empowered to act under this Chapter.

- The Revenue-officer by whom proceedings may be taken under this Chapter shall be a Revenue-officer of a class not below that of Assistant Collector of the first grade [second grade] [For Haryana vide Haryana Act No 10 of 1982.].