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[Cites 0, Cited by 8] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in The Punjab Pre-emption Act, 1913

(1)'agricultural land' shall mean land as defined in the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order, 1951.] (as amended by Act I of 1907), but shall not include the rights of a mortgagee, whether usufructuary or not, in such land;