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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2) in The Punjab Land Preservation Act, 1900

(2)The Deputy Commissioner may, with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaption of Laws Order, 1950.] Government and the consent of the person entitled, instead of money award compensation in land or by reduction in revenue or in any other form.