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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(a) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(a)where he has, whether before or after the commencement of this Act, entered into possession thereof otherwise than under and in pursuance of any allotment, lease or grant; or