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[Cites 0, Cited by 0] [Section 101A] [Entire Act]

State of Haryana - Subsection

Section 101A(3) in The Punjab Land Revenue Act, 1887

(3)Every such boundary line shall be fixed with due regard to the history of the estates and the interests of the persons respectively owning them or possessing rights therein, in such manner as may be just and equitable in the circumstances of each case.