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State of Punjab - Section

Section 29 in Punjab Colonisation of Government Lands (Punjab) Act, 1912

29. Power to abrogate conditions.

- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time by notification in the Official Gazette, abrogate any of the limitations and obligations imposed upon tenants as part of the conditions of their tenure.