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

State of Punjab - Subsection

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

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