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[Cites 0, Cited by 9] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(6) in The Punjab Security of Land Tenures Act, 1953

(6)"Tenant" has the meaning assigned to it in the Punjab Tenancy Act, 1887 (Act XVI of 1887) and includes a sub-tenant and self-cultivating lessee, but shall not include a present holder, as defined in section 2 of the Resettlement Act.