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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(a) in The Punjab Security of Land Tenures Rules, 1953

(a)For the purposes of determination of the 1/3rd share of crop or the value thereof, "crop" means only that part of the produce of the land and harvest concerned which was the subject to division between the landlord and the tenant before the commencement of the Act (X of 1953).