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

State of Punjab - Subsection

Section 7A(4) in The Punjab Land Preservation Act, 1900

(4)If and in so far as an objection under this section is based on the ground of some infirmity, defect or error in or in connection with the notice, the Deputy Commissioner shall dismiss the objection, if he is satisfied that the infirmity, defect or error was not a material one.