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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(3) in The Punjab Land Revenue Act, 1887

(3)[ In granting such sanction the [State Government] [Substituted by Punjab Act 3, 1928, Section 5(3).] may give such instructions consistent with the provisions of this Act and the rules made thereunder as it may deem fit.