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State of Punjab - Section

Section 3 in The Punjab Village Common Lands (Regulation) Amendment Act, 1976

3. Amendment of Section 4 of Punjab Act 18 of 1961.

- In section 4 of the Principal Act, in sub-section (3), in clause (ii), between the words "twelve years" and "without payment", the words "immediately preceding the commencement of this Act" shall be inserted.