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[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

State of Punjab - Subsection

Section 9A(3)(i) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954

(i)in the case of a person on whom the rights of adna malik are conferred by the Central Government after the commencement of the Pepsu Abolition of Ala Malikiyat Rights (Amendment) Act, 1961, the date on which such rights are conferred; and