Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 26 in The Punjab Bhudan Yagna Act, 1955

26. Ejectment of Bhudan holder on breach of conditions.

- If any Bhudan holder commits a breach of any of the conditions in section 25, the Revenue Officer may after such enquiry as he deems fit, determine the right of the holder and the land shall thereupon vest in the Board without affecting his liability to pay the arrears of land revenue recoverable from him.