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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(a) in The Punjab Land Revenue Rules

(a)Where the tahsil treasury at the district headquarters has been incorporated with the district treasury. In this case the payment shall be made into the district treasury, the Statement of the manner in which the sum paid is to be appropriated being first checked and attested by the tahsildar.