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

State of Punjab - Subsection

Section 5(c) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(c)in the case of cultivated thur land subject to water-logging, one- eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]