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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Punjab - Subsection

Section 145(1)(c) in The Punjab Land Revenue Act, 1887

(c)at any other time on an order made with respect to any estate by the [State Government] [-] [The words 'with the previous sanction of the Governor-General in Council' were repealed by the Devolution Act, 1920 (38 of 1920), section 2 and Schedule I.].