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[Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act]

State of Punjab - Subsection

Section 53A(2)(ii) in The Punjab Land Revenue Act, 1887

(ii)a period not exceeding forty years and not shorter than twenty years may be fixed on the expiry of a period fixed under the provisions of clause (i) of this proviso;