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State of Punjab - Section

Section 29 in The Punjab Bhudan Yagna Act, 1955

29. Ejectment of persons in unlawful possession.

- Any person in possession of the land on the date of the order passed under section 17 and any person who takes possession, otherwise than in accordance with law, of the land received in donation for purposes of the Bhudan Yagna may, on application to a Revenue Officer by the Board or the Bhudan holder concerned, be ejected.