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[Cites 0, Cited by 0] [Section 32DD] [Entire Act]

State of Punjab - Subsection

Section 32DD(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)any judgment, decree or order of a court or other authority, obtained after the commencement of that Act and having the effect of diminishing the area of such person which could have been declared as his surplus area;