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

State of Punjab - Subsection

Section 2(1)(f) in Punjab Laws (Special Provisions for Regularization of Unauthorized Colonies) Act, 2018

(f)"Public Land" means land owned by the Central or the State Government, Boards or Corporations constituted under any Central or State law or owned by the Central or State Government including the land owned by Gram Panchayat or Municipality;