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

State of Punjab - Subsection

Section 3(b) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

(b)the ala malik shall cease to have any right to collect or receive any rent or customary dues in respect of such land; provided that the extinguishment of the right of the ala malik as aforesaid shall not affect his rights to receive compensation in accordance with this Act.