Section 23A in The Pepsu Tenancy and Agricultural Lands Rules, 1958
23A. [ Prescribed relations for the purposes of section 32-FF of the Act. [Inserted by Punjab Government notification No. 2169-ARI (II)-59/1659 dated the 20th April, 1959.]
- For the purposes of section 32-FF of the Act, the prescribed relations shall be the wife or husband, male or female descendants and the descendants of such female, father, mother, father's or mother's sister, brother and his descendants, mother's brother and his descendants, wife's brother and sister's husband.]
