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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(i) in The Punjab Security of Land Tenures Act, 1953

(i)a landowner desiring to eject a tenant under this Act shall apply in writing to the Assistant Collector First Grade, having jurisdiction, who shall thereafter proceed as provided for in sub-section (2) of section 10 of this Act, and the provisions of sub-section (3) of the said section shall also apply in relation to such application, provided that the tenant's rights to compensation, and acquisition of occupancy rights, if any, under the Punjab Tenancy Act, 1887 (XVI of 1887), shall not be affected;