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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2)(ii) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954

(ii)the amount of arrears of rent as may be determined in accordance with this sub-section for any period not exceeding six years prior to the appointed day where a decree for such period has been obtained and the decree is legally executable on the appointed day.