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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Haryana - Subsection

Section 145(5) in The Punjab Land Revenue Act, 1887

(5)A declaration of the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] under the last foregoing sub-section shall be conclusive, and shall not be liable to be questioned in any Court.