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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1)(i) in The Punjab Land Reforms Act, 1972

(i)the amount payable by the tenant for the land shall be equivalent to ninety times the land revenue (including rates and cesses) payable for such land or five hundred rupees per hectare, whichever is less: and