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[Cites 0, Cited by 1] [Section 18(1)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1)(i) in The Punjab Security of Land Tenures Act, 1953

(i)who has been in continuous occupation of the land comprised in his tenancy for [a minimum period of six years] [Substituted by Punjab Act 11 of 1955 for the words 'a period of twelve years'.], or