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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Punjab Colonisation of Government Lands (Punjab) Act, 1912

(2)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may issue a statement or statements of the conditions on which it is willing to grant land in a colony to tenants.