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[Cites 0, Cited by 0] [Section 77(4)] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(4)(b) in The Punjab Tenancy Act, 1887

(b)an Assistant Collector of the 1st grade may hear and determine any of the suits mentioned in the second and the third groups of that Sub- section, and, if he has by name been specially empowered in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, any of the suits mentioned in the first group; and