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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Haryana - Subsection

Section 143(3) in The Punjab Land Revenue Act, 1887

(3)When sale of produce follows on its attachment, the purchaser shall be entitled, by himself or by any person appointed by him in this behalf, to enter on the place where the produce is and do all that is necessary for the purpose of preserving and removing it.Division of Produce