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

State of Punjab - Subsection

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

(f)'owner' means in the case of unalienated land the lawful occupant and when such land has been mortgaged, owner means the mortgagor ; in the case of alienated land, owner means the superior holder ;