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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(c) in The Punjab Security of Land Tenures Act, 1953

(c)[ For the purposes of determining the surplus area of any person under this section, any judgment, decree or order of a court or other authority, obtained after the commencement of this Act and having the effect of diminishing the area of such person which could have been declared as his surplus area shall be ignored.] [Clause (c) added with effect from the 15th April, 1953, by Punjab Act No. 14 of 1962, section 1(2) and 10.]