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State of Haryana - Section

Section 37 in The Punjab Land Revenue Rules

37. Commissions

[-] [Words and figures 'Act V of 1908' omitted vide Punjab Legislative Supplement Part III dated 18-7-80 Page 291.]. - The provisions of sections 75-78 of the [Civil Procedure Code 1908] [Substituted for 'Civil Procedure Code' vide Punjab Legislative Supplement Part III dated 18-7-80 Page 291.] and of Schedule 1, Order XXVI, annexed to the said Code in respect of commissions shall apply in the case of proceedings before a Revenue-officer.