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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Haryana - Subsection

Section 151(2) in The Punjab Land Revenue Act, 1887

(2)A village-officer shall, with respect to any such record or paper in his custody, be deemed for the purposes of the Indian Evidence Act, 1872 (1 of 1872), to be a public officer having the custody of a public document which any person has a right to inspect.