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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(ii) in The Punjab Land Revenue Rules

(ii)If the arrear has been due for more than six months the application shall be rejected, unless the applicant satisfies the Revenue-officer that the delay in realizing the arrear is not due to his neglect. And if so satisfied, the Revenue-officer shall proceed as in sub-section (i).