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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(5)(viii) in The Punjab Village Common Lands (Regulation) Act, 1961

(viii)was shamilat deh, was assessed to land revenue and has been in the individual cultivating possession of co-sharers not being in excess of their respective shares in such shamilat deh on or before the 26th January, 1950; or