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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953

(2)Compensation shall be determined by the Collector Khewat-wise and all proceedings, whether started on the application of the ala malik or suo motu in respect of land in one Khewat shall be deemed by the Collector to be one case.