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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(2) in The Punjab Land Revenue Act, 1887

(2)When the defaulter is brought before the Revenue-officer the Revenue- officer may cause him to be taken before the Collector, or may keep him under personal restraint for a period not exceeding ten days and then, if the arrear is still unpaid, cause him to be taken before the Collector.