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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1)(a) in The Punjab Village Common Lands (Regulation) Act, 1953

(a)a person is in cultivating possession and his uncut and ungathered crops are standing thereon, he shall not be ejected from such land unless the crops have ripened and be has been allowed reasonable time to harvest them;