Section 9(2)(a) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

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State of Punjab - Subsection

Section 9(2)(a) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952

(a)a person on whom, after the 15th June, 1952, the rights of an adna malik are conferred by the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954); and

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State of Punjab - Subsection

Section 9(2)(a) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952