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[Cites 0, Cited by 14] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1) in The Punjab Land Reforms Act, 1972

(1)The Collector may, by an order in writing, after an area has become surplus under the Punjab law or the Pepsu law or becomes surplus under this Act, direct the landowner or tenant or any other person in possession of such area to deliver possession thereof, within ten days of the service of the order on him, to such person as may be specified in the order.