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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1) in The Punjab Jagirs Act, 1941

(1)The terms of jagir created under this Act shall provide for an assignment, not exceeding a fixed annual sum, or for the grant of an annual sum of money charged on the whole or part of the land revenue arising from a specified area, and subject in either case to such deductions on account of collection. suspension or remission of land revenue as Government may direct.