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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Punjab - Subsection

Section 158(2)(xi) in The Punjab Land Revenue Act, 1887

(xi)any claim relating to the allowance to be received by a land- owner who has given notice of his refusal to be liable for an assessment, or any claim connected with, or arising out of any proceedings taken in consequence of the refusal of any person to be liable for an assessment under this Act ;