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

State of Haryana - Subsection

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

(b)an adna malik of land, held under an ala malik who is an evacuee as defined in clause (d) of Section 2 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).