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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3)(b) in The Punjab Security of Land Tenures Act, 1953

(b)who has been allotted land in excess of thirty standard acres, but less than fifty standard acres, the permissible area shall be equal to his allotted area;