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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(a) in The Punjab Land Revenue Act, 1887

(a)any arrear which has accrued while the land was under the charge of the Court of Wards, or was so circumstanced that Court of Wards might have exercised jurisdiction over it under the provisions of section 35 of the Punjab Laws Act, 1872 clause (a), (b), (c) or (d) ; or