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[Cites 0, Cited by 2] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(a) in The Punjab Land Reforms Act, 1972

(a)allotment to tenants, members of Scheduled Castes and Backward Classes and landless agricultural workers, of an area not exceeding two hectares of the first quality land or equivalent area, provided that the total area held or owned by any such allottee, after the allotment, shall not exceed two hectares of the first quality land or equivalent area.