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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3)(i) in The Punjab Village Common Lands (Regulation) Act, 1961

(i)existing rights, title or interest of persons who though not entered as occupancy tenants in the revenue records are accorded a similar status by custom or otherwise, such as Dholidars, Bhondedars, Butimars, Basikhuopahus, Saunjidars, Muqararidars;