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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(3) in The Punjab Land Revenue Act, 1887

(3)While the estate is in the possession of the Collector, the land-owner or landowners shall be entitled to receive from the Government an allowance to be fixed by the Financial Commissioner, which shall not be less than five or more than ten per cent of the net income realised by the Government from the estate.