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[Cites 0, Cited by 12] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in The Punjab Land Reforms Act, 1972

(1)On the basis of the information given in the declaration furnished under section 5 or the information obtained under section 6, as the case may be, and after making such inquiry as he may deem fit, the Collector shall, by an order determine the permissible area and the surplus area of a landowner or a tenant, as the case may be.