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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Haryana - Subsection

Section 9A(2)(a) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954

(a)a person on whom, after the commencement of the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (President's Act 2 of 1953), the rights of an adna malik are conferred by the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and