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State of Punjab - Section

Section 1 in The Punjab Tenancy Rules

1. (i) Limitation of powers of Naib-Tahsildars.

- A Naib-Tahsildar invested with the powers of an Assistant Collector of the 2nd grade shall not hear and determine a suit of any description mentioned in the 3rd group of sub-section (3) of section 77 in which the rent or sum claimed exceeds Rs. [500] [Substituted by ibid.] in amount.
(ii)Limitation of powers of other Assistant Collectors of 2nd grade. - Other Assistant Collectors of the 2nd grade shall not hear and determine a suit of any description mentioned in the 3rd group of sub-section (3) of section 77 in which the rent or sum claimed exceeds Rs. [1,000] [Substituted by ibid.] in amount.
Procedure of Revenue Officers