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[Cites 0, Cited by 1] [Section 7(4)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(4)(i) in The Punjab Land Reforms Act, 1972

(i)any judgment, decree or order of a Court or other authority obtained [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] and having the effect of diminishing the surplus area of such a person;