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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(5)(i) in The Punjab Village Common Lands (Regulation) Act, 1961

(i)becomes or has become shamilat deh due to river action or has been reserved as shamilat in villages subject to river action except shamilat deh entered as pasture, pond or playground in the revenue records;