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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Punjab Land Reforms Act, 1972

(3)Notwithstanding anything contained in sub-section (2), where any land is comprised in an orchard [on the appointed days] [Subsiuted by Punjab Act 40 of 1973, Section 3.], such land shall, for the purpose of determining the permissible area, be treated as barani land.