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[Cites 0, Cited by 0] [Section 4(11)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(11)(b) in The Punjab Tenancy Act, 1887

(b)the local rate, if any payable under the Punjab District Boards Act, 1883 (XX of 1883), and any fee leviable under Section 33 of that Act from landowners for the use of, or benefits derived from, such works as are referred to in Section 20, clauses (i) and (j) of that Act;