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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(4) in The Punjab Land Revenue Act, 1887

(4)Land shall not be attached for the same arrear for a longer term than five years from the commencement of the agricultural year next following the date of the attachment, but, if the arrear is sooner discharged the land shall be released and the surplus receipts, if any, made over to the landowner.