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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(5)(a) in The Punjab Land Preservation Act, 1900

(a)that the notice might lawfully have been served on the occupier of the land in question instead of on the owner, or on the owner instead of on the occupier, and that it would have been equitable for it to have been so served;