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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Punjab - Subsection

Section 14A(3) in The Punjab Land Improvement Schemes Act, 1963

(3)The Department or the farmer or the group of farmers, as the case may be, permitted to avail any of the facilities referred to in sub-section (1) shall not, by virtue of the said facility, acquire any other right in the holding through which such facility is granted