Section 40 — Obligation to furnish information necessary for the preparation of records.
The Punjab Land-Revenue Act, 1887
Any person whose rights, interests or liabilities are required to be entered in any record under this Chapter shall be bound to furnish, on the requisition of any Revenue-officer or village-officer engaged in compiling the record, all information necessary for the correct compilation thereofOpen in Lexace · Ask the AI about this section
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