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

State of Punjab - Subsection

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

(b)Notwithstanding anything contained in any other law for the time being in force [and save in the case of land acquired by the State Government under any law for the time being in force or by an heir by inheritance] no transfer or other disposition of land which is comprised in a surplus area at the commencement of this Act, shall affect the utilization thereof in clause (a).