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[Cites 0, Cited by 0] [Section 101C(1)] [Section 101C] [Entire Act]

State of Haryana - Subsection

Section 101C(1)(d) in The Punjab Land Revenue Act, 1887

(d)inform the applicant of the aggregate amount of compensation so awarded and require him to deposit the amount with the Collector on or before a day to be fixed by him in that behalf: