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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(e)"lessee" means a displaced person to whom land is leased by the Custodian under the conditions published with East Punjab Government notification No. 4891/S, dated the 8th July, 1940, and includes his heirs, legal representatives and sub-lesees;