Section 18(1)(ii) in The Punjab Security of Land Tenures Act, 1953

[Cites 0, Cited by 1] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(ii) in The Punjab Security of Land Tenures Act, 1953

(ii)who has been restored to his tenancy under the provisions of this Act and whose periods of continuous occupation of the land comprised in his tenancy immediately before ejectment and immediately after restoration of his tenancy together [amount to six years or more] [Substituted by Punjab Act 11 of 1955, for the words 'exceed twelve years'.], or

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State of Punjab - Subsection

Section 18(1)(ii) in The Punjab Security of Land Tenures Act, 1953