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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(5) in The Punjab Relief of Indebtedness Act, 1934

(5)Every member of a tribe notified as agricultural under the [Punjab Alienation of Land Act, 1900] [Repealed by the Adaptation of Laws (Third Amendment) Order of 1951.] and every member of a scheduled caste shall be presumed to be an agriculturist until the contrary is proved.