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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(5)(B) in The Punjab Bhudan Yagna Act, 1955

(B)Notwithstanding the provision of any law to the contrary, a tenant holding land directly from the State Government shall for the purposes of this Chapter, be deemed to be owning a transferable interest in such land.