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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(10) in The Punjab Land Preservation Act, 1900

(10)Thy Deputy Commissioner may by general or special order authorise any revenue officer subordinate to him to enquire into any objection that may be brought under this section:Provided that no final order on any such objection shall be passed except by the Deputy Commissioner himself.