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[Cites 0, Cited by 0] [Section 154A(2)] [Section 154A] [Entire Act]

State of Haryana - Subsection

Section 154A(2)(a) in The Punjab Land Revenue Act, 1887

(a)"Revenue Court" means a Revenue Court and includes a Revenue Officer, having authority under the provisions of this Act or any other law for the time being in force, to discharge the functions of a Revenue Court under that provision;