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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(b) in The Punjab Land Reforms Act, 1972

(b)Any scheme framed by the State Government under sub-section (2) may provide for the terms and conditions on which the rights of ownership are to be conferred on the tenants and also the terms and conditions on which the land comprised in the surplus area is to be allotted.