Section 21 in The Punjab Security of Land Tenures Rules, 1956
21. Relatives who shall not be entitled to the benefit of section 9-A of the Act.
- The following classes of relatives of a landlord shall not be entitled to the benefit of section 9-A of the Act -(1)Father;(2)Sons;(3)Brothers and their descendants;(4)Cousins up to the 3rd degree;(5)Maternal and paternal uncles and their descendants;(6)Nephews up to the 3rd degree.
