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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(4)After the Form has been filled up in accordance with the provisions of the preceding sub-rule, the Patwari shall hand it over to the landowner or tenant concerned for submission by him to the Collector as required by sub- rule (1) of rule 19.