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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Punjab Land Preservation Act, 1900

(2)Any claim not preferred within the time fixed in the proclamation made under sub-section (1), shall be rejected:Provided that, with the previous sanction of the Commissioner, the Deputy Commissioner may admit any such claim as if it had been made within such period.