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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(3) in The Punjab Land Improvement Schemes Act, 1963

(3)When a statement is prepared under this section, any rights and liabilities shown therein shall be entered in the record of rights or where there is no record of rights in such village record and in such manner as may be prescribed and shall thereupon form part of such record of rights or such village record.