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

State of Punjab - Subsection

Section 4(5)(d) in The Punjab Tenancy Act, 1887

(d)a person who takes from the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] a lease of unoccupied land for the purpose of subletting it,