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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(1)(g) in The Punjab Land Revenue Act, 1887

(g)[ when the land has been put to use for non-agricultural purpose such as brick-kilns, factories, cinemas, shops, hotels, houses, landing grounds and other similar purposes, whether or not already assessed to land-revenue;] [Clause (g) and provisos thereto omitted by Punjab Act 9 of 1958.]