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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(c) in The Punjab Security of Land Tenures Rules, 1953

(c)in the case of cultivated thur land subject to water-logging, one-eighth of the value of the class of land shown in the records or in the absence of any class, of the lowest barani land.]