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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1)(i) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(i)It is in existence on the date of the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 and is recorded as orchard in the Khasra Girdawari of kharif harvest 1956; or if alleged to have been planted under clause (vi) of sub-section (1) of section 32-K of the Act, is recorded as orchard in the Khasra Girdawari of kharif harvest of 1958;