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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(2)(e) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(e)the manner in which the area is to be reserved under section 18 and the manner in which it is to be dealt with and also the manner in which the village abadi is to be given to proprietors and non-proprietors (including scheduled castes, Sikh backward classes, artisans and labourers) on payment of compensation or otherwise;