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[Cites 0, Cited by 5] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Land Reforms Act, 1972

(2)No civil court shall have jurisdiction to entertain any suit, or proceed with any suit instituted after the appointed day, for specific performance of a contract for transfer of land which affects the right of the State Government to the surplus area under this Act.