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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Punjab - Subsection

Section 82(2) in The Punjab Tenancy Act, 1887

(2)For the purposes of this section the Collector shall be deemed to be the successor in office of any Revenue Officer of a lower class who has left the district or has ceased to exercise powers as a Revenue Officer and to whom there is no successor in office.