Section 3(8)(ii) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(8)(ii) in The Punjab Land Revenue Act, 1887

(ii)a headman or any other person who has collected the land revenue or any tax in lieu thereof but has not deposited the same into the Government Treasury;]

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State of Haryana - Subsection

Section 3(8)(ii) in The Punjab Land Revenue Act, 1887