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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in The Punjab Land Preservation Act, 1900

(2)For the purposes of every such inquiry the Deputy Commissioner may exercise all or any of the powers of a Civil Court in the trial of suits under the [Code of Civil Procedure (XIV of 1882)] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908),.].