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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Haryana - Subsection

Section 7A(2) in The Punjab Resumption of Jagirs Act, 1957

(2)The person entitled to compensation under sub-section (1), shall be determined by the authority which would have been competent to determine the successor to the jagir if it had not been resumed under this Act.