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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3)(b) in The Punjab Land Revenue Act, 1887

(b)where the case is not an appeal or a case on review or revision, the matter respecting which there is the difference of opinion shall be referred to the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] for decision and the decision of that Government with respect thereto shall be final.