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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Haryana - Subsection

Section 58A(1) in The Punjab Tenancy Act, 1887

(1)Any tenant with a right of occupancy may, with the consent of his landlord, transfer his land to all the members of a Co-operative Society for the Consolidation of Holdings of which both he and his landlord are members and obtain from them any other land in exchange.