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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(vii) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949

(vii)The demand on account of cost of the consolidation will be due as soon as the list is in the hands of the lambardars or other person entrusted with the collection and must be paid into the treasury not later than the dates given below [in the dates mentioned under column 2 and 3 of the table given below i the respect of the areas mentioned under the column 1 of the said table, namely:-