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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(j) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(j)"sub-division" means a part of an estate recorded as a sub-division, patti, traraf or pana in a record of-rights prepared under section 31 of the Punjab Land Revenue Act, 1887 (XVII) of 1887), provided it forms a compact block ; and