Section 9B in The Punjab Security of Land Tenures Act, 1953
9B. [ Benefits to the members of the Armed Forces. [Inserted by Haryana Act No. 24 of 1984.]
- A person who is a tenant of a landlord who -(a)was a member of the Armed Forces of the Union of India and stands retired or discharged from the Armed Forces; or(b)is a widow or minor child of a member of the Armed forces who died while in service;shall not be entitled to the benefit under the proviso to Section 9-A :Provided that the application for ejectment is made within a period of one year from the date of his retirement, discharge or death, or from the date of the commencement of the Punjab Security of Land Tenures (Haryana Amendment) Ordinance 1984, whichever is later.] [Section 8 substituted by Punjab Act 11 of 1955.]
