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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954

(2)With respect to all matters dealt with under this Act the Financial Commissioner shall have the same power to call for, examine and revise the proceedings of the Collector as provided in, section 84 of the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887).