Section 18(1)(iii) in The Punjab Security of Land Tenures Act, 1953

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

State of Punjab - Subsection

Section 18(1)(iii) in The Punjab Security of Land Tenures Act, 1953

(iii)who was ejected from his tenancy after the 14th day of August, 1947, and before the commencement of this Act, and who was in continuous occupation of the land comprised in his tenancy for a period [of six years or more immediately before his ejectment] [Substituted by Punjab Act 11 of 1955, for 'exceeding twelve years, on the date of his ejectment'.],

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State of Punjab - Subsection

Section 18(1)(iii) in The Punjab Security of Land Tenures Act, 1953