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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(i) in The Punjab Resumption of Jagirs Act, 1957

(i)any grant of money (whether or not payable out of the land revenue) made on behalf of the State Government for the relief of political sufferers or their dependents after the 15th August, 1947; or