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State of Punjab - Subsection
Section 1(3) in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
| Statement of Objects and Reasons.- A class of occupancy tenants has already been vested with proprietary rights. However, a certain category of tenants namely Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar was not vested with such rights. This Act is a measure of agrarian reform to grant proprietary rights to such class of tenants, and to provide for payment of compensation to the land owners whose rights in the land shall be extinguished. This measure will also promote investment in agriculture and boost its productivity.The Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Bill, 2020 will be beneficial as above. |