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[Cites 0, Cited by 0] [Section 32J(3)] [Section 32J] [Entire Act]

State of Punjab - Subsection

Section 32J(3)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)tenants who are liable to ejectment and entitled to allotment of alternative land under section 7-A [including tenants of landowner who are members of the Armed Forces of the Union [and Non-Resident Indian] [Inserted by Punjab Act 29 of 1969, section 3.]; and