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[Cites 0, Cited by 5] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab Land Revenue Act, 1887

(1)Except so far as may be necessary for the record, recovery and administration of village cesses, nothing in this Act applies to land which is occupied as the site of a [- ] [The words 'town or' omitted by Act 9 of 1958, Section 3.] village and is not assessed to land revenue.