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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Haryana - Subsection

Section 145(4) in The Punjab Land Revenue Act, 1887

(4)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may declare whether any cess, contribution or due levied in an estate is or is not a village cess.