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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(4)(ii) in The Punjab Land Reforms Act, 1972

(ii)a tenancy created [on or after the appointed day] [Substituted by Punjab Act 40 of 1973, section 5.] in any land which has been or could have been declared as surplus area of such a person under the Punjab law, the Pepsu law or this Act;