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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)For the purpose of computing under sub-sections (1) and (2) the area of land under the personal cultivation of a tenant, any area of land owned by the tenant and under his personal cultivation shall be included.]