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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(1)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)that the land comprising the tenancy has been reserved by the landowner for his personal cultivation in accordance with the provisions of Chapter II;