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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)land occupied by an occupancy tenant shall not be included in the holding of the landowner but it shall be included in the holding of the occupancy tenant in whom proprietary rights in respect of such land vest under the Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954 (18 of 1954);