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[Cites 0, Cited by 0] [Section 20C] [Entire Act]

State of Punjab - Subsection

Section 20C(c) in The Punjab Security of Land Tenures Rules, 1956

(c)shall in respect of the land upon which he is resettled execute a Qabuliyat or a Patta as given in Annexure 'C' appended to the Punjab Security of Land Tenures Rules, 1953, in favour of the landowner before he is put in possession of the land.