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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(b) in The Punjab Land Revenue Act, 1887

(b)when [lands] [Substituted by Punjab Act 3 of 1928, for the words 'waste lands'.] are sold, leased or granted by the [Government] [Substituted for the words 'Crown' by the Adaptation of Laws Order, 1950.] ;