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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Punjab Security of Land Tenures Rules, 1956

(2)When more than one tenants are eligible for resettlement in an estate, other than the estate from which they are to be ejected, the principles mentioned in rule 18 shall, as far as may be, apply in making allotments to them.