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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(b) in Simplification of the Procedure for Development of Colonies in the State of Punjab up to an Area of 10 Acres

(b)The title of the land shall be clear and unencumbered and should stand exclusively in the name of the applicant or, where there is more than one applicant, the joint applicants;