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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(3)If after verification as required by sub-rule (2), the Revenue Officer-in-charge of assessment is satisfied that the information furnished in Forms V and VI is not unreliable, he shall cause such information or such part of it as has been verified by him to be incorporated in Form VII.