Section 61(1)(a) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(1)(a) in The Punjab Land Revenue Act, 1887

(a)the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.], [-] [The words 'with the previous sanction of the Governor-General in Council' were omitted by the Devolution Act, 1920 (38 of 1920), Section 2.] may by notification declare that in any estate a holding or its owner shall not be liable for any part of the land-revenue for the time being assessed on the estate except that part which is payable in respect of the holding; and

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State of Haryana - Subsection

Section 61(1)(a) in The Punjab Land Revenue Act, 1887