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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Punjab - Subsection

Section 76(2)(b) in The Punjab Land Revenue Act, 1887

(b)any lease at fair rent, temporary or perpetual, for the erection of a dwelling-house or manufactory or for a mine, garden, tank, canal, place of worship, or burial ground, so long as the land continues to be used for the purpose specified in the lease, or