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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in The Punjab Land Revenue (Special Assessments) Rules, 1958

(2)The record thus prepared shall be published by delivering a copy thereof to the headman of the estate and by posting another copy at a conspicuous place in the block or assessment circle, as the case may be; and as close to the estate as is feasible. A copy shall also be supplied to the Patwari.