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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Land Acquisition (East Punjab) Amendment Act, 1948

(2)The authority or the officer to whom any person or article is forwarded under sub-section (1) shall, with all convenient despatch, take such measures as may be necessary for the disposal according to law of such person or article.