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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(a) in The Punjab Land Preservation Act, 1900

(a)fix a date for inquiring into all claims made under section 7 [-] [The words 'or section 12' were omitted by Punjab Act 8 of 1926, section 5.] and may in his discretion, from time to time, adjourn the inquiry to a date to be fixed by him;