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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(9) in The Punjab Security of Land Tenures Act, 1953

(9)[ "Self-cultivation" means cultivation by a landowner either personally or through his wife or children, or through such of his relations as may be prescribed or under his supervision.] [Substituted by Punjab Act 11 of 1955.]