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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(1) in The Punjab Tenancy Act, 1887

(1)The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, for all or any of the territories under its administration, by notification, fix for the purposes of Sections 36, 45 and 47 or any of those sections, any other dates instead of those specified therein.