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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Haryana - Subsection

Section 120(1) in The Punjab Land Revenue Act, 1887

(1)The amount of revenue to be paid in respect of each of the holdings into which land has been divided on a partition, and the amount of rent to be paid in respect of each of the portions into which a tenancy has been so divided, shall be determined by the Revenue-officer making the partition.