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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4)(b) in The Punjab Land Reforms Act, 1972

(b)Where a person is a member of a family, the land held by such person together with the land held by every other member of the family, whether individually or jointly, shall be taken into account for determining the permissible area].