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[Cites 0, Cited by 0] [Section 48(1A)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1A)(ii) in The Punjab Land Revenue Act, 1887

(ii)such person furnishes such particulars of all the land held by him in the State of Punjab [-] [The words or outside it omitted by Punjab Act 10 of 1969, section 2 and shall always be deemed to have been omitted.], in such form, and manner and at such time and to such authority (hereinafter in this section referred to as the 'prescribed authority') as may be prescribed by rules made under section 64.