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

State of Punjab - Subsection

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

(c)prescribing the fees to be charged for the service and execution of processes issued by Revenue-officers and Revenue Courts, the mode in which those fees are to be collected, the number of persons to be employed in the service and execution of those processes, and the remuneration and duties of those persons ;