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State of Punjab - Section

Section 23 in The Punjab Land Reforms Rules, 1973

23. Repeal.

- The Punjab Security of Land Tenures Rules, 1953, the Punjab Security of Land Tenures Rules, 1956 and the Pepsu Tenancy and Agricultural Lands Rules, 1958, in so far as they are inconsistent with the provisions of these rules, shall stand repealed.Form 'A'(See rule 5)(To be furnished in duplicate for each district under rule 5 of the Punjab Land Reforms Rules, 1973)Name of the land owner/tenant _________________, son of _________________ resident of _________________ Patwar Circle _________________ Tehsil _________________
(a)[ Name of minor children with their ages on 24th January, 1971.] [ Substituted by Notification No. GSR 87, dated 4.10.1973.]
Sr. No. Name Age