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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2)(a) in The Punjab Land Revenue Act, 1887

(a)statements showing, so far as may be practicable :-
(i)the persons who are landowners, tenants or assignees of land- revenue in the estate or who are entitled to receive any of the rents, profits, or produce of the estate or to occupy land therein;
(ii)the nature and extent of the interests of those persons, and the conditions and liabilities attaching thereto;
(iii)the rent, land-revenue, rates, cesses or other payments due from and to each of those persons and to the Government;