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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(1) in The Punjab Land Revenue Act, 1887

(1)The provisions of Chapter VI shall, with respect to any sum mentioned or referred to in this Chapter, apply, so far as they can be made applicable as if the sum were an arrear of land-revenue and the person from whom, either as principal or as surety, it is due were a defaulter in respect of such an arrear.