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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(3)(b) in The Punjab Land Revenue Act, 1887

(b)if the record or report, is silent, then from a comparison between the assessment of villages in which there existed, and the assessment of villages of similar character in which there did not exist, any forest or quarry, or any such land or interest.