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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1)(a) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967

(a)Where the tehsil treasury at the district head-quarters has been incorporated with the district treasury, the payment shall be made into the district treasury, the statement of the manner in which the sum is to be appropriated being first checked and attested by the Tehsildar.