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[Cites 0, Cited by 63] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

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

(ii)rights of persons in cultivating possession of shamlat deh for more than twelve years without payment of rent or by payment of charges not exceeding the land revenue and cesses payable thereon;