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

State of Punjab - Subsection

Section 51(2) in The Punjab Land Revenue Act, 1887

(2)At the time of announcing the assessment [the Revenue-officer] [Substituted by Punjab Act 3 of 1928, the word 'he'.] shall also declare the date from which it is to take effect, and subject to the other provisions of this Act, it shall take effect accordingly.