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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(b) in Rules for the Sale of Surplus Rural Properties

(b)The eligibility of every applicant shall be determined by the Tehsildar/Naib Tehsildar (Sales) strictly in accordance with the entries in the Revenue record and no oral evidence with regard to the possession of the applicant shall be allowed to be adduced.