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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(iii) in The Punjab Restitution of Mortgaged Lands Act, 1938

(iii)five times the land revenue assessed on the land at the time when it was mortgaged if the mortgagee has been in possession for a period exceeding fifty years.