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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(2)Where a Patwari fills up a Form under sub-rule (1) he shall be responsible for the correctness of all entries taken from the revenue record in his possession and he shall also attach attested copies furnished to him by the landowner or tenant with the Form filled up by him.