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[Cites 0, Cited by 8] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Land Reforms Act, 1972

(2)For the purposes of sub-section (1), the Collector or the officer authorised by the State Government shall prepare a statement in such form and manner as may be prescribed and shall, after following the prescribed procedure, apportion the amount amongst the persons, including tenants, having interests in the land.