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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Haryana - Subsection

Section 155(1)(d) in The Punjab Land Revenue Act, 1887

(d)[ regulating the procedure in cases where persons are entitled to inspect records of Revenue-officer, or records or papers in the custody of village-officers, or to obtain copies of the same, and prescribing the fees payable for searches and copies [including postage and any prescribed additional charge when a copy is supplied by post] [For rules under section 155 (1) (d), see Punjab Gazette Extraordinary, Ist March, 1888, pp. 3, 53, 86; Punjab Gazette, 1890, Part I, p.193; ibid 1901, Part III, p. 1030; ibid, 1906, Part I, p. 1057; Part II, p. 1411.] ;