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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(5) in The Punjab Land Revenue Act, 1887

(5)In proceeding against property under this section the Collector shall follow, as nearly as the nature of the property will admit, the procedure prescribed for the enforcement of process against land on which an arrear of land-revenue is due.