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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in Punjab Colonisation of Government Lands (Punjab) Act, 1912

(2)Nothing herein contained shall be construed to alter the law of succession applicable to any female tenant, in respect of proprietary rights in land acquired by her, if the tenancy in such land was acquired by or accused to her in circumstances other than those specified in sub- section (1).