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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3)(i) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

(i)in the case of a person on whom the rights of an adna malik are conferred by the Central Government after the commencement of the Punjab Abolition of Ala Malikiyat and Talukdari Rights (Amendment) Act, 1961, the date on which such rights are conferred, and a period of twelve months from such date; and