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[Cites 0, Cited by 1] [Section 18(4)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4)(b) in The Punjab Security of Land Tenures Act, 1953

(b)On the purchase price or the first instalment thereof, as the case may be, being deposited, the tenant shall be deemed to have become the owner of the land, and the Assistant Collector shall, where the tenant is not already in possession, and subject to the provisions of the Punjab Tenancy Act (XVI of 1887) put him in possession thereof.