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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5)(c) in The Punjab Tenancy Act, 1887

(c)a person to whom a holding has been transferred, or an estate or holding has been let in farm, under the Punjab Land Revenue Act, 1887, for the recovery of an arrear of land revenue or of a sum recoverable as such an arrear, or