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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(4)(a) in The Punjab Resumption of Jagirs Act, 1957

(a)[ as respects any period before the Ist November, 1956, shall mean - [Substituted by Punjab Act 33 of 1959, with effect from the 14th November, 1957.]
(i)the Government of the Patiala and East Punjab States Union or any of the Indian States which formed into the Patiala and East Punjab States Union on the 20th August, 1948; and
(ii)the Government of the State of Punjab and all predecessor Governments thereof by whatever name called, the Governor-General or the Governor-General in Council, as the case may be, and the Sikh Rulers, but shall not include the Central Government as defined in the General Clauses Act, 1897, after the period commencing on the 15th August, 1947; and]