Section 155(1)(f) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Haryana - Subsection

Section 155(1)(f) in The Punjab Land Revenue Act, 1887

(f)[ declaring what shall be the language of any of those offices and determining in what cases persons practising in those offices shall be permitted to address the presiding officers thereof in English ; and [For rules under section 155(1) (f) and (g), see Notification No. 76, Punjab Gazette (Extra), 1st March, 1888, p. ibid ; 1906 ; Part III, page 1411.]

(ff)[ declaring the persons who shall be permitted to act as petition writers in the Revenue Courts and offices of Revenue Officers;

(i)issue, suspend or revoke licences;

(ii)impose a penalty under sub-section (2) of Section 154-A; and

(iii)hear appeals against the order passed by the competent authority specified for the purposes of sub-clauses (i) and (ii);]

(fff)regulating the issue, suspension and revocation of licences to the persons declared as petition writers under clause (ff) and the conduct of business by them and the scale of fees to be charged by them; and

(ffff)specifying the authority competent to -

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State of Haryana - Subsection

Section 155(1)(f) in The Punjab Land Revenue Act, 1887