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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(d) in The Punjab Land Reforms Act, 1972

(d)land of other classes including banjar land, an area to be determined according to the prescribed scale with reference to the intensity of irrigation, productivity and soil classification of such classes having regard to the respective valuation and the permissible area of the classes of land mentioned at (a), (b) and (c), above [subject to the condition that the area so determined shall not exceed 21.8 hectares:] [Added by ibid.]