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

State of Haryana - Subsection

Section 2(f) in The Punjab Land Preservation Act, 1900

(f)[ the expression "rightholder" includes - [Added by Punjab Act 4 of 1944, section 3(d).]
(i)persons not being tenants or mortgagees having rights to or in land; and
(ii)persons having rights of collection of forest produce or of grazing or pasture; and