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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2) in The Punjab Land Reforms Act, 1972

(2)Where, after the declaration of the surplus area of any person and before the utilization thereof, his land has been subjected to the process of consolidation, the Collector shall also be competent to separate the surplus area of such a person out of the area of land obtained by him after consolidation in the manner referred to in sub-section (1).