Section 48(1A)(i) in The Punjab Land Revenue Act, 1887

[Cites 0, Cited by 0] [Section 48(1A)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1A)(i) in The Punjab Land Revenue Act, 1887

(i)the area of such land together with the area of land, if any, held by such person whether as a sole landowner as a co-landowner in one or more holdings, in any other estate in the State of Punjab [-] [The words or outside it omitted by Punjab Act 10 of 1969, section 2 and shall always be deemed to have been omitted.], does not exceed five standard acres ; and

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State of Punjab - Subsection

Section 48(1A)(i) in The Punjab Land Revenue Act, 1887