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[Cites 0, Cited by 8] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in The Punjab Village Common Lands (Regulation) Act, 1961

(1)This Act shall apply, and before the commencement of this Act, the shamlat law shall be deemed always to have applied, to all lands which are shamlat deh as defined in clause (g) of Section 2.