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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(4) in The Punjab Village Common Lands (Regulation) Act, 1961

(4)[ Nothing contained in the third proviso to sub-section (1), and in sub-section (2) and sub-section (3), shall apply to the hilly area.] [Inserted by section 3 of Punjab Act No. 19 of 1964.]