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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Haryana - Subsection

Section 138(1)(a) in The Punjab Land Revenue Act, 1887

(a)when a headman or other land-owner, or an assignee of land revenue, to whom any sum other than rent is payable on account of a liability under this Act, refuses to receive the sum from, or to grant a receipt therefor to, the person by whom it is payable.