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State of Haryana - Section

Section 94 in The Punjab Land Revenue Act, 1887

94. Proclamation after postponement or on resale.

- A sale made after a postponement under section 83 and a resale consequent on a purchaser's default under section 89 or on the setting aside of a sale under section 92, shall be made after the issue of a fresh proclamation in the manner hereinbefore prescribed for the sale.