Section 154(1)(a) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(1)(a) in The Punjab Land Revenue Act, 1887

(a)purchase or bid for, either in person or by agent, in his own name or in that of another, or jointly or in shares with others, any property which any Revenue-officer or Revenue Court in the district in which he is employed has ordered to be sold, or,

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State of Haryana - Subsection

Section 154(1)(a) in The Punjab Land Revenue Act, 1887