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State of Haryana - Section

Section 10 in The Punjab Land Revenue Act, 1887

10. [Powers of Revenue-officers. [For directions under section 10, see Notification No. 81, Punjab Gazette, Extra-ordinary, 1st March, 1888, page 93.]

- Except where the class of the Revenue-officer by whom any function is to be discharged is specified in this Act, the [State Government] may, by notification, determine the functions to be discharged under this Act by any class of Revenue-officers.]Administrative Control