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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(1)(d) in The Punjab Land Revenue Act, 1887

(d)if the property is to be sold otherwise than for the recovery of an arrear due in respect thereof any incumbrance, grant or contract to which the property is known to be liable ; and