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[Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act]

State of Punjab - Subsection

Section 53A(2)(i) in The Punjab Land Revenue Act, 1887

(i)a period not exceeding forty years and not shorter than ten years may be fixed for any area, specified by the [State] [Substituted by Adaptation of Laws Order, 1950.] Government, in which canal irrigation has been introduced after the date of the orders passed under the provisions of sub- section (1) of section 51 at the last previous assessment or in which it has been proposed to introduce such irrigation during the period fixed ;