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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(f) in The Punjab Betterment Charges and Acreage Rates Rules, 1955

(f)"Included lands" means land for which canal water has been provided in a duly sanctioned [outlet] [Punjab Government Notification dated 1.10.55.] under any irrigation scheme coming within the purview of this Act. Any area subsequently incorporated in the scheme shall also be considered to be "included lands".