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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2)(b) in The Punjab Land Revenue Act, 1887

(b)where no land-revenue has been permanently assessed or has been wholly or in part compounded for or redeemed, double the amount which, but for such permanent assessment, composition or redemption, would have been leviable; or