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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(f) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(f)the manner in which compensation recoverable from any person under sub-section (3) of section 23 shall be deposited by him.
(ff)[ the fees to be paid in respect of appeals and applications made under this Act, the documents which shall accompany such appeals and applications and the period within which application shall be filed ;] [Clause (ff) inserted by Punjab Act 20 of 1959]