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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(15) in The Punjab Tenancy Act, 1887

(15)"jagirdar" includes any person, other than a village servant, to whom the land revenue of any land has been assigned in whole or in part by the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or by an officer of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.];