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[Cites 0, Cited by 9] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5) in The Punjab Land Reforms Act, 1972

(5)In determining of the permissible area, any land which was transferred by sale, gift or otherwise, other than a bona fide sale or transfer, after the appointed day but before the commencement of this Act, shall be taken into account as if such land had not been transferred and the onus of proving the transfer as bona fide shall be on the transferor.