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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(2)The State Government may, at any time, if it deems it expedient so to do, revise a standard area determined under sub-section (1). Such revision shall be made in the manner laid down in Section (4) and sub-section (1) of section 5.