Section 2(h) in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
(h)"land" means land which is recorded in the revenue record of the estate in the name of a person belonging to the specified categories and includes the sites of buildings and other structure on such land; but does not include Shamlat or Panchayat land that vests in the Panchayat under Sub Sections (1) or (2) of Section 4 of the Punjab Village Common Lands (Regulation) Act 1961;
