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[Cites 0, Cited by 0] [Section 101C(1)] [Section 101C] [Entire Act]

State of Haryana - Subsection

Section 101C(1)(b) in The Punjab Land Revenue Act, 1887

(b)cause notice of the application, and of the day fixed for hearing thereof to be served on, or proclaimed for the information of, all persons recorded as having rights in the land specified in the order made under the proviso to sub-section (1) of section 101-B, and all other persons interested or claiming to be interested therein;