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[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2)(i) in The Punjab Land Reforms Act, 1972

(i)the proceedings for the determination of the surplus area pending immediately before the commencement of this Act, under either of the said enactments, which shall be continued and disposed of as if this Act had not been passed, and the surplus area so determined shall vest in and be utilised by the State Government in accordance with the provisions of this Act :