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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xv) in The Punjab Land Revenue Act, 1887

(xv)any claim to set aside, on any ground other than fraud, a sale for the recovery of an arrear of land-revenueor any sum recoverable as an arrear of land revenue;