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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(3)Part B of the compensation statement shall be prepared by the Collector, the officer authorised by the State Government after the Commission has determined the fair rent of the land and the market value of the building, structure, tube-well on crop, if any, on it.