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[Cites 0, Cited by 5] [Section 26(1)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1)(b) in The Haryana Ceiling of Land Holdings Act, 1972

(b)settle, decide or deal with any matter which is under this Act required to be settled, decided or dealt with by the Financial Commissioner, the Commissioner, the Collector or the prescribed authority.