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[Cites 0, Cited by 6] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Land Reforms Act, 1972

(2)In making the selection, such a person shall include, firstly land mortgaged without possession and, secondly, land under self-cultivation on the date of commencement of the period prescribed for furnishing the declaration under sub-section (1), but shall not include area declared surplus under the Punjab law, the Pepsu law or this Act, other than the area which was exempt from utilization by the State Government immediately before such commencement.