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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Punjab - Subsection

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

(b)an adna malik of land held under an ala malik who is an evacuee as defined in clause (d) of section 2 of the Administration of Evacuee Property Act, 1950 (XXXI of 1950).