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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(5) in The Punjab Land Reforms Act, 1972

(5)"land" means land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agricultural, or for pasture, and includes -
(a)the sites of buildings, and other structures on such land; and
(b)banjar land;