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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in The Punjab Security of Land Tenures Rules, 1953

(3)[ Nehri Khalis land in Samrala Tahsil shall be evaluated at the rate fixed for such land in Ludhiana Tahsil.] [Added by Punjab Government notification No. 2901-ARI(II)-59/1989, dated the 9th May, 1959.]